MANAGING DIRECTOR TAMIL NADU STATE TRANSPORT CORPORATION VILLUPURAM DIVISION III LTD KANCHEEPURAM Vs. CHANDRAMANI

JUDGEMENT

(1.) Being aggrieved by the finding regarding negligence and the quantum of compensation of Rs. 64,500/- with interest at the rate of 9% per annum, the State Transport Corporation has filed this Appeal.

(2.) It is the case of the Respondent/Claimant that on 11.5.1997, when he was riding a TVS-50, bearing Registration No.TN-01-D-1425, slowly and cautiously, a Transport Corporation bearing Registration No.TN-32-N-0182, driven by its driver, in a rash and negligent manner, which came from behind, knocked him down and in the result, he sustained crush injury in the left thigh, injury in the head, dislocation of knee and other bodily injuries. He was treated as inpatient between 11.5.1997 & 25.5.1997. PW.2, Doctor, who examined the Respondent/Claimant, with reference to Ex.P1-Discharge Summary, dated 25.5.1997 and Ex.P4-X-Ray, assessed the disability of 40%. According to the Respondent/Claimant, he was a TV mechanic and due to the injuries and treatment, he lost his earning capacity.

(3.) On evaluation of pleadings and evidence, the Tribunal found that the driver of the bus was responsible for the accident and quantified the compensation at Rs. 64,500/- with interest at the rate of 9% per annum, as apportioned hereunder: <FRM>JUDGEMENT_7737_TLMAD0_2010_1.html</FRM>