RAJENDRAN Vs. SALVARAJ

JUDGEMENT

(1.) All these appeals arise out of a common award rendered in M.C.O.P. Nos. 382, 387 and 388 of 1992 respectively on the file of the Motor Accidents Claims Tribunal, Cuddalore. The insurance company and the owner of the vehicle which was involved in the accident are the appellants in the above appeals.

(2.) The claim petitions were filed by the victims of an accident which took place on 2.7.1992 at about 2.15 p.m. The place of accident was Nellikuppam-Cuddalore main road. According to the claimants, the bus belonging to the appellant No. 1 bearing registration No. TN-31-6697, plying from Cuddalore to Panrutti, proceeded at a high speed very rashly and negligently and with the result went out of control and crashed against several shops dashing various movable and immovable properties and also causing serious injuries to some of the occupants.

(3.) In C.M.A. No. 391 of 1994, the claimant being owner of door No. 176 contended that he was running a Rice Mill in the premises and as a result of the accident, the building as well as machineries were damaged and also according to him, as a result of the stoppage of the mill, he had lost considerable income and incurred a heavy loss. A sum of Rs. 1,00,000 was claimed as compensation. The Tribunal awarded a sum of Rs. 75,000.