G. RAVICHANDRAN Vs. A. ARVIND

JUDGEMENT

(1.) LEGAL heirs of the injured claimant, who were impleaded on the death of the injured claimant pending appeal, are the appellants.

(2.) THE deceased Ravichandran had filed the claim petition seeking a compensation of Rs.15,00,000/= for the injuries and disability sustained by him in a road accident he met with, by contending that when his father -in -law and himself were proceeding in a motorcycle bearing registration No.TN 09 F 9691 opposite Hindu College near Pattabiram, the lorry bearing registration No.K.A.04A 6039, belonging to the first respondent and insured with the second respondent, driven in a rash and negligent manner, dashed against a Tata Sumo which, in turn, dashed against the two wheeler and caused grievous injuries to him.

(3.) THE injured claimant examined himself as PW1 and examined the Doctor as PW2 and marked 22 documents.