R RAJENDRAN Vs. KASTURI

JUDGEMENT

(1.) The Civil Miscellaneous Appeal has been filed by the owner of the vehicle against the award of the Tribunal for having fastened the liability on the driver of the vehicle belonging to the appellant and directed the appellant to pay Rs.1,00,000/- being the compensation to the first respondent.

(2.) On 207.2002, when the first respondent/claimant was walking on the road to fetch water, he was hit by the T.V.S. Suzuki motor cycle belonging to the appellant and he sustained injuries. Therefore, the claim petition.

(3.) The appellant did not participate in the proceedings before the Tribunal. The Tribunal taking into consideration the absence of valid driving license by the rider of the two wheeler, fastened the liability on the appellant to pay the compensation of Rs.1,00,000/-, which was arrived at on the basis of evidence, to the first respondent. The said award is being challenged before this Court.