C.P. ABBAS Vs. HANEEFA AND OTHERS

JUDGEMENT

(1.) The appellant is the petitioner in O.P.(MV).No. 1007/2011 of the Motor Accidents Claims Tribunal, Kozhikode. The aforesaid application was filed under Section 166 of the Motor Vehicles Act, claiming compensation for the loss suffered by him in a road traffic accident.

(2.) According to him, on 28.09.2010 at about 7 pm, while he was walking along the public road, the offending motor cycle ridden by the 2nd respondent, owned by the 1st respondent and insured with the 3rd respondent hit him, resulting serious injuries to him. The accident was caused by the rash and negligent riding of the motor cycle by the 2nd respondent. So the 1st and 2nd respondents are liable to pay compensation to him and the 3rd respondent insurance company is liable to indemnify the 1st and 2nd respondent, by paying compensation to him.

(3.) The 3rd respondent insurance company opposed the said application disputing the quantum of compensation and cause of accident but admitted the coverage of insurance policy. After considering the evidence on record, the tribunal passed the impugned award granting Rs. 1, 92, 231/-, as compensation for the injuries suffered by him. The inadequacy and correctness of the quantum of compensation are challenged in this appeal, filed by the petitioner.