RAJA Vs. K SATHISKUMAR

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award passed by the lower court made in M.C.O.P.No.87/1996 dated 19.06.2003.

(2.) THE appellant was the claimant before the lower court. THE respondents were the respondents in the lower court.

(3.) THE contentions raised by the 3rd respondent in his statement of objection would be as follows:THE 3rd respondent denies the contentions of the claimant and submits that the bus was driven slowly and carefully by the driver and there is no fault on the part of the 3rd respondent driver. Accident occurred due to the rash and negligent driving of the 1st respondent dashed with the 3rd respondent vehicle. Hence the 1st respondent is responsible for the accident. In the case also it was registered as that the accident took place due to the rash and negligent driving of the lorry by the driver. THE appellant has not proved that the driver was having the driving license. THE claimant is put to strict proof as regards the age, avocation and income. THE injuries sustained by the claimant and the period of treatment undergone by the claimant as well as the medical expenses incurred by the claimant are denied. Hence the compensation claimed by the claimant is excessive and hence the appeal has to be dismissed.