P S SOMANATHAN Vs. DISTRICT INSURANCE OFFICER
LAWS(SC)-2011-2-25
SUPREME COURT OF INDIA (FROM: KERALA)
Decided on February 17,2011

P.S.SOMANATHAN Appellant
VERSUS
DISTRICT INSURANCE OFFICER Respondents

JUDGEMENT

Asok Kumar Ganguly, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) One Suresh Chandra Babu, was walking along the side of Alappuzha-Kollam National Highway near Punnapra junction on 25.07.1994, when a lorry (bearing registration No. KL 4/6802) which was being driven rashly suddenly hit him. As a result of which he sustained serious injuries and died on the spot. The lorry which was insured with the first Respondent was owned by the second Respondent.;


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