BINEESH Vs. MATHEW JOSEPH

JUDGEMENT

(1.) The petitioner in O.P.(M.V.) No.2536/2011 on the file of the Motor Accidents Claims Tribunal, Thrissur, has filed this appeal seeking enhancement of the compensation awarded by the Tribunal on account of the injuries sustained by him in a motor accident that occurred on 3/9/2011.

(2.) The case of the petitioner/appellant in the original petition is that, on 3/9/2011, while he was riding a motorcycle bearing registration No.KL-8-AD-531 along the Sakthan Thampuran-Kattukkaran public road, with two passengers on the pillion, and when the motorcycle reached Kattukkaran Junction, a jeep bearing registration No. KL-9-B-2930, driven by the 2nd respondent in a rash and negligent manner, hit the motorcycle. Due to the impact, the petitioner as well as the pillion riders were thrown onto the road and sustained serious injuries.

(3.) The owner and driver of the jeep were arrayed as the 1st and 2nd respondents, respectively, whereas the insurer was arrayed as the 3rd respondent.