B. UNNIKRISHNAN Vs. A.P. MADHU AND OTHERS

JUDGEMENT

(1.) Appellant was the claimant before the motor accidents claims tribunal. His claim was allowed by the tribunal partly only. Hence he has come in appeal.

(2.) The case of the appellant is stated below: The accident was on 14.5.2003. The appellant who was a pedestrian was hit by a bus bearing registration No.KL 11E-7497. The bus was driven in a rash and negligent manner. The bus was insured with the third respondent. The appellant sustained grievous injuries. He was treated as an inpatient for 17 days. He is entitled to Rs 2, 00, 000/- as compensation.

(3.) The third respondent alone contested the claim of the appellant. The former is the insurer of the bus involved in the accident. The policy of insurance is admitted. It is contended that the accident occurred due to the negligence of the appellant. There were usual contentions such as denying occupation, age, income, disability et cetera.