SASI GOPALAN Vs. ABDUL HAMEED

JUDGEMENT

(1.) THE appellant is the petitioner in O. P. (M. V) No. 610 of 2000 on the file of the M. A. C. T. , Thrissur. The said petition was disposed of by the Claims tribunal, along with O. P. (M. V) No. 727 of 2000.

(2.) THE appellant was driving a motor cycle. It was involved in an accident, in which the motor cycle hit a scooter, which was driven by the second respondent. The Tribunal has found that it was the appellant who was negligent. The appellant was allowed to realise a sum of Rs. 25,000/- under section 140 of the Motor Vehicles Act, with interest at the rate of 9% from the date of the petition till realisation and costs of Rs. 250/- The appellant impugns the award in this appeal.

(3.) THE Tribunal allowed O. P. (M. V) No. 727 of 2000 filed by the pillion rider against the appellant and the Insurance Company for a sum of Rs. 21,750/