SHIHAB @ SHIHABUDHEEN Vs. THE MANAGING DIRECTOR

JUDGEMENT

(1.) Appellant sustained injuries in an accident involving a motor vehicle. He approached the motor accidents claims tribunal for compensation. The tribunal awarded him compensation. He is not satisfied with the quantum, which is why he is in appeal.

(2.) The case of the appellant goes as follows : The accident was on 27.2005. He was riding on his motor cycle. It was hit by a KSRTC bus which came from the opposite direction. The bus bore registration No.KL15 2049. It was driven by one Jayarajan who was the 1st respondent before the tribunal. He drove it in a rash and negligent manner. The appellant sustained serious injuries. The bus is owned by the respondent.

(3.) The respondent and the driver of the bus filed a