MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION Vs. AMUTHA, MANIMEGALAI, MINOR AMSAVALLI AND MINOR CHELLAIAH

JUDGEMENT

(1.) The Civil Miscellaneous Appeal and the Cross Objection are preferred against the judgment and decree made in MCOP No. 503 of 2006 dated 28.02.2008 on the file of the Motor Accidents Claims Tribunal, Principal District Court, Pudukottai. The CMA is preferred by the Transport Corporation and the Cross Objection is preferred by the claimants.

(2.) Background facts in a nutshell are as follows:

(3.) Learned Counsel for the Transport Corporation has submitted that the Transport Corporation is not liable to pay any compensation to the claimants since it was only the deceased suddenly came before the bus and therefore, the accident had occurred only due to the negligence on the part of the deceased. He further submitted that the compensation awarded by the Tribunal is excessive, exorbitant and without any basis and justification. Hence the order passed by the Tribunal is not in accordance with law and the same should be set aside.