BABY Vs. MURALI

JUDGEMENT

(1.) In the appeal on hand an award passed by Motor Accidents Claims Tribunal, Ottapalam (for short 'the Tribunal') on 25/2/2011 in O.P.(MV) No.1033/2008 is under challenge.

(2.) The parties to this appeal will hereinafter be referred to as the petitioners and respondents 1 to 3 in accordance with their status in the Original Petition on the files of the Tribunal.

(3.) The appellants are petitioners in the above Original Petition filed before the Tribunal. The Original Petition was filed by them seeking for a sum of Rs.5,00,000.00 as compensation for the death of one Mr.Unnikrishnan, from the respondents who are the driver, owner and insurer of a Jeep bearing Registration No.KRM 0609, allegedly involved in the motor accident occurred at 12.30 p.m. on 15/12/2006 at Kailiyad Vembalathpadam. The Original Petition was dismissed by the Tribunal for failure of the petitioners to establish negligence of the driver of the jeep.