SALAS J. DAVID Vs. JOSEPH MANUEL AND ANR.

JUDGEMENT

(1.) This appeal is directed against the award of the Motor Accidents Claims Tribunal, Attingal in O.P.(M.V)No. 1305 of 2005 dated 31.1.2013. The appellant is the claimant before the Tribunal.

(2.) The appellant sustained injuries in a road accident. The appellant was riding a motorcycle bearing Reg. No. KL-01/Z-8409. The motorcycle was moving behind a lorry bearing Reg. No. KL-05/5222 driven by one Jose Manuel. The lorry took a sudden right turn without any signal. The motorcycle ridden by the appellant hit against the back side of the lorry causing bodily injuries to him.

(3.) The Tribunal after evidence found that the appellant was also negligent and compensation has to be reduced to 50%. The reason for finding so was that the appellant did not keep sufficient distance from the moving vehicle ahead.