AMIRTHAMMAL Vs. CHOTU RAM

JUDGEMENT

(1.) SINCE, both the Appeals arise out of the same order, they are taken up together and disposed of by a common judgement. For convenient, the parties are referred to as per the original rank in the claim petition.

(2.) BACKGROUND facts in nutshell are as follows: The claimant met with motor vehicle accident on 09.09.1996 at about 10.45 a.m. While the injured was travelling in the PATC bus bearing registration No.TN 23-NO943 belonging to the State Transport Corporation, proceeding from Madras to Vellore, a lorry bearing registration NO.RJ-02-G-3342 belonging the first respondent in C.M.A.No.2573/02 and the second respondent in C.M.A.No.1797 of 2002 came in a rash and negligent manner and hit against the bus. Due to the impact, the claimant sustained injuries. Immediately , he was taken to Kancheepuram Government Hospital, later she took treatment in Government Hospital, Chennai, Apollo Hospital, Chennai as inpatient for the period of 20 days and later she took treatment in C.M.C., Vellore. The claimant claimed a sum of Rs.2,99,911/- as compensation. The said lorry was insured with Insurance Company (Appellant in C.M.A.No.1797 of 2002), who resisted the claim. On pleadings the Tribunal framed the following issues:-

(3.) THE learned counsel appearing for the Transport Corporation submitted that the Tribunal had considered all the relevant materials and evidence on record and came to the right conclusion and awarded a just, fair and reasonable compensation. Hence the order of the Tribunal is in accordance with law and the same has to be confirmed.