MOHAMMED Vs. RELIANCE GENERAL INSURANCE COMPANY LIMITED, COCHIN

JUDGEMENT

(1.) Appellant sustained severe injuries in a road accident. He approached the motor accidents claims tribunal for compensation. His claim was allowed, but partly only. Therefore is he in appeal.

(2.) It was at 8.30 a.m on 5.3.2011 the accident. The appellant was a passenger in a stage carriage. The bus was hit from behind by a lorry. It bore registration No. TN 30AA-7300. It was driven in a rash and negligent manner. The appellant sustained serious injuries. The offending vehicle was insured with the sole respondent in the appeal. The above are facts either admitted or proved.

(3.) Heard Sri. M.V. Das and Sri K.B. Ramanand, the learned counsel for the appellant and the respondent respectively.