ILLANGO AND ANOTHER Vs. LAKSHMI AND ANOTHER

JUDGEMENT

(1.) THIS appeal has been preferred against the award of compensation passed in M.C.O.P.No.59 of 1993, dated 15.04.1996, on the file of the Motor Accidents Claims Tribunal Subordinate Judge, Pudukkottai. The second and third respondents in M.C.O.P.No.59 of 1993 are the appellants herein.

(2.) THE background facts of the case sans irrelevant details are as follows:

(3.) THE first respondent remained ex -parte. The second respondent / the owner of the bus, in his counter has contended that the accident had not occurred due to the rash and negligent driving of the driver of the bus which involved in the accident. The third respondent would contend that the accident had not occurred due to the rash and negligent driving of the driver of the bus, on the other hand, the accident had occurred due to the contributory negligence of the deceased.