MUTHUSWAMY Vs. PERIASAMY

JUDGEMENT

(1.) THE claimants are the appellants herein.

(2.) ACCORDING to the claimants, on 19.8.1888 when the wife of the first claimant was travelling in the bus belonging to the first respondent insured with the second respondent, due to the rash and negligent driving of the but, the bus dashed against bridge, as a result of which, the deceased sustained injuries and she was taken to hospital wherein she died later. Hence, the claimants filed an application seeking compensation of Rs. 1,50,000/-.

(3.) THIS award is the subject-matter of challenge before this Court in this appeal.