MANOJ IDICULLA Vs. AMMINI IDICULLA (DIED) AND OTHERS

JUDGEMENT

(1.) Appellant is in appeal against the dismissal of his claim for compensation.

(2.) The case of the appellant goes as follows : The accident was on 24.1200 The appellant was driving his mother's car on the Koothattukulam- Ramapuram public road. It was a taxi car. It hit against a KSRTC bus. The appellant sustained severe injuries. He had a permanent disability.

(3.) The mother of the appellant was the owner of the tourist taxi car. The mother did not contest the claim of her son. The 2nd respondent, the insurer, admitted the policy of insurance. It was contended that the appellant himself being the tortfeasor was not entitled to compensation. It was also contended that the driver of the KSRTC bus and the KSRTC were necessary parties.