SHIBI JOJU Vs. M. SUNDARAN

JUDGEMENT

(1.) THE legal heirs of deceased Joju Thomas, who died in a road accident, are the appellants. The appeal is directed against the judgment and decree dated 3.6.2008 in O.P.(MV) No. 2986/2001 on the file of the Motor Accident Claims Tribunal, Thrissur.

(2.) THE claimants are the wife, children and parents of the deceased. The accident took place on 27.8.2001. The deceased Joju Thomas was travelling in a tempo van through public road and when he reached at Poonkunnam, the offending bus driven by the 2nd respondent in the Original Petition hit the tempo van, whereby Mr. Joju Thomas sustained serious injuries. Immediately, he was admitted in the West Fort Hospital and while undergoing treatment there, he succumbed to the injuries on 29.8.2001.

(3.) THE deceased was aged 33 years at the time of his death. He was working as a Supervisor in the Rashtra Deepika daily. Exhibits A1 and A7 are the copies of the FIR and the final report, respectively. Exhibit A3 is the copy of the certificate of postmortem issued by the Medical College Hospital, Thrissur. The deceased sustained 9 ante -mortem injuries and he died of chest injuries.