UNITED INDIA INSURANCE CO. LTD. Vs. MARIYAPPA

JUDGEMENT

(1.) This appeal is presented against the judgment and award dated February 1, 2008 in MVC No.371 of 2002 on the file of Motor Accident Claims Tribunal-III, Bengaluru Rural District. ('Tribunal' for short).

(2.) The instant claim petition, for compensation, was filed by the grandfather, father, brother and sister of the deceased, contending inter alia, that on March 9, 2002, the Lorry bearing registration No.TN 23/W 7655 dashed against the scooter, causing grievous injuries to its rider, Sudarshan, who succumbed to the injuries on way to the hospital.

(3.) On behalf of the claimants, father and brother of the deceased were examined as P.W.1 and P.W.2; and fourteen exhibits were marked. None was examined nor any exhibits marked on behalf of the respondents.