ASIRVATHAM Vs. G CHANDRASEKARAN

JUDGEMENT

(1.) CIVIL Miscellaneous Appeal No. 1285 of 1998 has been preferred by the claimants and Civil miscellaneous Appeal No. 1989 of 2000 has been preferred by the owner of the lorry.

(2.) THE claimants are the parents, unmarried sisters and brothers of the deceased. It is stated that at the time of accident, the deceased was 21 years old and he was working as sugarcane cutter. Apart from that, when there was no employment in sugarcane factory, he was also working as a mason.

(3.) IT is seen that the accident occurred on 13. 12. 1990. When the deceased by name lazer was trying to cross the road, a lorry bearing registration No. TN 23-Z 2022 came in a rash and negligent manner and dashed against the said Lazer and he died. For the death of Lazer, the claimants made a petition claiming a sum of Rs. 1,45,000 as compensation.