REGI @ REGIMON T.V. Vs. ANITHA BINO

JUDGEMENT

(1.) The petitioner in OP(MV) No.217/2014 on the files of the Motor Accidents Claims Tribunal, Muvattupuzha is in appeal invoking Section 173 of the Motor Vehicles Act, 1988, aggrieved by Award dated 24.05.2016.

(2.) In his petition under Section 166 of the Motor Vehicles Act, 1988, the appellant stated that he was walking through the side of Piravom - Muvattupuzha public road on 23.08.2013. When he reached near Soolatmthazham, a bus bearing registration No.KL-33/1649 driven by the 2nd respondent at an excessive speed came and hit him. The appellant suffered serious injuries due to the accident. The 1st respondent is the owner of the offending bus and 3 rd respondent is the insurer. The appellant stated that respondents 1 to 3 are jointly and severally liable to pay Rs. 10 lakhs as compensation to the appellant.

(3.) Respondents 1 and 2 filed a joint written statement. The ownership of the vehicle was admitted. The negligence of the driver was denied. The appellant was crossing the road without obeying traffic rules, which resulted in the accident. The accident was solely due to the negligence of the appellant, contended respondents 1 and 2.