SHAMSUDDIN Vs. ATTA ANURUDDIN

JUDGEMENT

(1.) Appellant filed a claim petition seeking compensation of Rs.2,00,000.00 from respondents alleging that their son-Ayub Basha (the deceased), aged 24 years earning Rs. 1,600/- p.m., a van driver, died as a result of an accident, as the van being driven by him was dashed against by a lorry belonging to 1st respondent and insured with 2nd respondent, due to the rash and negligent driving of its driver.

(2.) 1st respondent chose to remain ex parte both in the Tribunal and in this Court.

(3.) 2nd respondent filed its counter putting the appellants to proof of the averments in the petition.