PANDIAN ROADWAYS CORPORATION LIMITED Vs. CHELLAMMAL

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal has been filed by the appellant against the order and the award made in M.C.O.P.No.87 of 1995 dated 13.03.1997, on the file of the Motor Accident Claims Tribunal, Additional Subordinate Judge, Srivilliputtur.

(2.) THE appellant is the Transport Corporation operating public passengers service and the same is fully owned by the Tamil Nadu Government. The husband of the first respondent/the father of the respondents 2 to 4 was employed by the sixth respondent M/s Dharani Sugars and Chemical Limited. He travelled in a vehicle of the sixth respondent. The vehicle of the sixth respondent was insured with the seventh respondent. The bus that was driven by the fifth respondent involved in an accident with the vehicle of the sixth respondent on 05.04.1994 and the husband of the first respondent died. The respondents 1 to 4 filed M.C.O.P.NO.87 of 1995, on the file of the Additional Sub Judge, Srivilliputhur, claiming Rs.2,00,000/ - as compensation. The Tribunal passed an award dated 13.03.1997, granting Rs.1,32,000/ - with 12% interest from the date of application and costs. The appeal is against the said order.

(3.) HEARD Mr.R.Thirugnana Sambandam, learned Counsel for the appellant and Mr.P.Srinivas for respondents 2 to 4 and Mr.C.Ramesh Babu, learned Counsel for the 7th respondent.