MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION LTD , KUMBAKONAM DIVISION, TAMILARASI, PALANISAMY @ SELVAM, RADHA @ PITCHAIAMMAL AND ARAYEE Vs. TAMILARASI, PALANISAMY @ SELVAM, RADHA @ PITCHAIAMMAL AND ARAYEE, MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION LTD , KUMBAKONAM DIVISION

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal has been filed by the appellant the State Transport Corporation Limited, against the award and decree made in MCOP No. 102 of 2004 dated 21.09.2006 on the file of the Motor Accident Claims Tribunal-cum-Sub Judge, Pudukottai, for awarding compensation of Rs. 2,93,940/-(Rupees Two Lakhs Ninety Three Thousand Nine Hundred and Forty only) together with 7.5% interest per annum from the date of filing of the claim petition till the date of compensation.

(2.) The brief facts of the case are as follows:

(3.) The first claimant is the wife of the deceased, the second claimant is the son of the deceased, the third claimant is the daughter of the deceased and the fourth claimant is the mother of the deceased. The claimants had further stated that the deceased is the only bread winner of the family and the claimants were depending upon the income of the deceased. As such, the claimants claimed Rs. 7,00,000/-(Rupees Seven Lakhs only) as compensation with 15% interest against the respondent Transport Corporation.