ROBACCA Vs. NAGARJUNA FINANCE LTD

JUDGEMENT

(1.) The maintainability of the petition by the legal representatives of the deceased, under Section 163(A) of the Motor Vehicles Act, (payment of compensation on structured formula basis) when the deceased himself caused the accident while he himself was driving the vehicle at the time of accident is the issue to be decided in this appeal.

(2.) The award passed by the Motor Accidents Claims Tribunal, (II Additional District Judge) Madurai in MCOP No. 227 of 1998 awarding a sum of Rs. 50,000/- as compensation, which is directed to be paid by the respondents, is under challenge in this appeal.

(3.) The brief facts of the case are as follows:-