KRISHNA Vs. PANNA LAL

JUDGEMENT

(1.) COUNSEL for the appellants submits that the liability of the insurance company is unlimited and that the insurance company has not filed any appeal against the award of the Tribunal nor has challenged the findings of rash and negligent driving. He prays that the service on respondent No. 2, in the circumstances, be dispensed with. Prayer allowed.

(2.) THE claimants are the parents of the deceased boy. In a motor accident that occurred on 19. 6. 1980, the only son of the appellants, who was aged 13 years, was seriously injured. He remained under treatment for about 3 months. During the course of the treatment, his both legs were amputated. Earlier his both hands were crushed. He ultimately died on 20. 9. 1980.

(3.) THE Tribunal awarded a lump sum compensation of Rs. 25,000/