N.P. YAHOO S/O. MOIDEEN Vs. THE MANAGER

JUDGEMENT

(1.) The appellant sustained injuries in a road traffic accident which occurred on 22.4.2005 at 9.30 a.m. While he was travelling as a pillion rider on a motor cycle bearing Reg.No.KL-11/R-4132, a dog crossed the road and at that time, the rider of the motorcycle in a rash and negligent manner swerved the vehicle and as a consequence, the appellant was thrown to the road and he sustained injuries. He was taken to the Leo Hospital, Kalpetta and treated there as an inpatient.

(2.) In connection with the injuries sustained by the appellant, the Tribunal awarded an amount of Rs. 1,14,650/- as compensation.

(3.) We have heard the learned counsel for the appellant and the learned counsel for the respondent.