SAKUNTHALA Vs. R GOPAL

JUDGEMENT

(1.) APPELLANTS/petitioners 3 to 5 are the legal representatives of the deceased-first petitioner. They have prelerred this appeal for enhancement of compensation against the judgment and decree dated, 24th march, 2000 made in M. A. C. T. O. P. No. 481 of 1988 on the file of Motor Accidents claims Tribunal (Principal Sub Judge), chengalpattu.

(2.) ON 2nd August, 1988, at 5. 45 p. m. , when the deceased-first petitioner was walking along G. N. T. Road, Sengundram, near adityan Stores, a lorry bearing Regsitration no. TDH. 8199 driven by its driver from north to south, rashly and negligently, hit the deceased first petitioner, as a result of which, he sustained grievous injuries all over the body. He claimed Rs. 90,000/- as compensation.

(3.) THE second respondent-Insurance company denied the manner of accident and contended that the owner of the vehicle, the first respondent herein, has not furnished necessary particulars, such as registration certificate, driving licence, etc. The age, avocation, income, nature of injuries sustained by the deceased first petitioner and the treatment undergone by him were disputed.