DHANASEELAN Vs. SAJEESH AND OTHERS

JUDGEMENT

(1.) Appellant sustained injuries in a road accident. It was on 16.8.2008 the accident. It was a collision between a motor cycle and a bus. The appellant was riding on the motor cycle. The bus was driven in a rash and negligent manner. The bus driver did not have a valid driving licence. The bus lacked fitness certificate. The bus was owned by the first respondent. It was insured with the third respondent. The appellant sustained serious injuries in the accident. The above are facts either admitted or proved.

(2.) Heard Smt.Jeena Joseph and Sri.E.M.Joseph, the learned counsel for the appellant and the third respondent respectively.

(3.) The injuries sustained by the appellant are shown in the award of the tribunal. The injuries were the following: