LAKSHMANA NARAYANA REDDIAR Vs. RADHAKRISHNAN

JUDGEMENT

(1.) THE owner and Insurer of a bus involved in a motor accident have jointly preferred this appeal, challenging the award dated 15.10.1997 passed by the Tribunal in MACTOP No.530 of 1992, on the aspects of negligence and liability.

(2.) THE first respondent herein who is the claimant before the Tribunal, filed a Claim Petition claiming compensation of Rs.75,000/- for his grievous injuries, pain and suffering, medical expenses, transport charges to hospital and nutritious food.

(3.) MR. S. Jayashankar, learned counsel for the appellants has contended that the Tribunal has erroneously fastened 50% liability on the appellants when the First Information Report and the judgment of criminal court prove the negligence of the van belonging to the second respondent herein.