MANAGING DIRECTOR Vs. DAKSHINAMURTHY

JUDGEMENT

(1.) This appeal is filed against the judgment and decree made in MCOP No.4 of 2003 on the file of the Motor Accidents Claims Tribunal (3rd Additional Subordinate Judge), Trichirapalli dated 03.11.2006.

(2.) On 17.04.2002 at about 09.50 hours, the respondent/claimant was driving Hero-Honda Motorcycle bearing Registration No.TN-49-B-1773 from North to South direction on the North-South Road near Railway Station. At that time, a bus belonging to the appellant / Transport Corporation bearing Registration No.TN- 45-N-0869 driven by its driver at high speed in a rash and negligent manner, came from the opposite direction and dashed against the motorcycle in which the claimant was travelling. Due to the accident, the claimant sustained grievous injuries. The claimant claimed a sum of Rs.5,00,000/- before the Tribunal.

(3.) Before the Tribunal, P.W.1 to P.W.4 were examined and Ex.P1 to P9 were marked. On consideration of the evidence on record, the Tribunal awarded a sum of Rs.1,49,299/- with interest at 7.5% p.a. from the date of petition. The details of the compensation are as under:- Rupees Permanent disability 60,000/- Pain, suffering and mental agony 10,000/- Medical expenses1,24,065/- Transport expenses 3,000/- Nourishment 2,000/- ---------------- Total.. 1,99,065