SAMPOORNAM Vs. T.USHARANI

JUDGEMENT

(1.) THE dependents of one Raju, dissatisfied with the quantum of compensation awarded by the Tribunal, have directed this appeal.

(2.) ADMITTEDLY , on 21.03.2000, Raju sustained head injury in a road accident. Subsequently, on 28.05.2000, he died. Mainly based on the non production of his treatment record, the Tribunal concluded that it is an injury case and granted them totally Rs.30,000.00 and deducted Rs.25,000.00 already paid to them under no fault liability.

(3.) HOWEVER , according to the learned counsel for the Insurance Company, the treatment record has not been filed and it is not established that he died due to the injury sustained by him in the road accident.