V S DHANDAPANI Vs. RANI

JUDGEMENT

(1.) THE first respondent in the O.P. is the appellant herein. Respondents 1 to 4 herein filed O.P. claiming compensation.

(2.) THE case of the claimant is as follows: " On 4.2.85, the deceased was sleeping inside his hut on the southern side of Kodambakkam High Road and at that time, a van bearing registration number TNZ 8077, came in a rash and negligent manner from east to west and ran into the hut, as a result of which the deceased sustained multiple injuries and died. THE respondents as owner and insurer are liable to pay compensation. THE 3rd respondent is the mother of the deceased.

(3.) THE arguments of the respondent are heard. It is contended by the respondent that on the date of the accident, the vehicle was not covered by the insurance and that the insurance policy issued to the first respondent lapsed and that therefore, the findings of the Tribunal do not merit any interference.