T SRINIVASULU REDDY Vs. O GOVARDANA NAIDU

JUDGEMENT

(1.) These three appeals can be disposed of together as a common question of law is involved.

(2.) The proceedings relate to compensation in respect of accidents involving the death or bodily injury to persons arising out of the use of motor vehicles. In all these cases, the accidents took place prior to 1-10-1982. The claims preferred in respect thereof were dismissed on the ground that the negligence of the driver of the vehicle was not established.

(3.) On merits, we do not find any substance in the contention of the learned counsel for the appellant that the finding regarding negligence is unsustainable. But the appellants contend that irrespective of the fact whether there was any negligence on the part of the driver of the vehicle they are entitled to compensation of Rs. 15,000/- under S.92-A of the Motor Vehicles Act. They contend that a no fault liability had been imposed under this provision and they are entitled to compensation of Rs. 15,000/-.