UNION OF INDIA Vs. MRS SUSEELA

JUDGEMENT

(1.) A.S. Venkatachala Moorthy, J. Being aggrieved by the order, dated 15.10.1990 made in O.P.No.428 of 1988 passed by the Motor Accidents Claims Tribunal, Madras, the appellant viz., the Union of India, represented by its Commanding Officer, Military Police, H. East Quarters, Ist George Gate, Fort St.George,Madras-9 has preferred the present appeal.

(2.) THE respondents in this appeal who are the claimants in M.C.O.P.No.428 of 1988 have filed cross-objections, praying enhanced compensation in this appeal and that has been taken on file as cross-objection No.156 of 1992.

(3.) TO substantiate the case that the accident took place only because of the rash and negligent driving of the military jeep belonging to the Central Government the respondents/claimants have examined one Pushparajan (P.W.2). On the side of the appellant the driver of the jeep has been examined as R.W.1.