BASKARAN Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The son of the deceased, in a road accident, challenges the dismissal of his claim petition.

(2.) On 9.11.2001, Arumugam was knocked down by the State Transport Corporation bus. His son claimed compensation. The Tribunal relying on the evidence of the bus driver/R.W.1 concluded that the accident was due to the negligence of the deceased and thus, dismissed the claim petition. Thus, the son appealed.

(3.) According to the learned counsel for the appellant, the Tribunal has not considered the evidence in proper perspective. Further, the Tribunal heavily relied on some news item in a Daily and the refer charge sheet of the Police. The learned counsel for the appellant further contended that the deceased was a Coolie and the appellant was depended upon him for his living.