SASIKUMAR Vs. MOHAMMED BASHEER

JUDGEMENT

(1.) THIS appeal is filed by the claimant in O. P. (M. V.)No. 1128 of 1997 on the file of the Additional Motor Accidents Claims Tribunal, Ernakulam. That is a petition filed under Section 166 of the Motor Vehicles Act.

(2.) THE allegation is that on 3. 11. 1996 at about 6. 15 a. m. while the appellant/petitioner was riding his motor cycle from east to west near venduruthy Bridge at Thevara, a bus bearing No. KLW 232 driven by the first respondent in a rash and negligent manner dashed against the motor cycle, as a result of which the appellant sustained serious injuries. The second respondent is the owner of the bus and the third respondent the insurer. The appellant claimed Rs. 10 Lakhs as compensation.

(3.) THE third respondent filed written statement admitting the policy of the bus.