MARIYAMMA THOMAS Vs. A RADHAMMA

JUDGEMENT

(1.) Appellants are the legal representatives of one Thomas Varghese. He met with a road accident on 24.8.2001. He was about to board a bus. The driver of the bus suddenly moved the bus forward. Therefore Thomas Varghese fell on the road and sustained injuries. The accident was the result of the negligence of the driver of the bus. The 2nd respondent was the driver of the bus. Its owner was the 1st respondent. The vehicle was insured with the 3rd respondent. Thomas Varghese sustained injuries in the accident. The above are facts either admitted or proved.

(2.) Thomas Varghese moved an application before the motor accidents claims tribunal for compensation. He died pending the proceedings. His legal representatives were brought on record as additional petitioners 2 to 4. They are the appellants.

(3.) Heard Sri.Alias M.Cherian and Sri.M.Jacob Murickan, the learned counsel for the appellants and the 3rd respondent respectively.