BABITHA JAIN Vs. P. THANASEKARAN

JUDGEMENT

(1.) The appeal is heard through video-conferencing.

(2.) Not being satisfied with the quantum of compensation awarded by the Motor Accident Claims Tribunal, Principal District Judge, Puducherry, in MACT.OP.No.390 of 2011, dtd. 2/11/2015, the present appeal has been filed by the claimants for enhancing the compensation amount.

(3.) It is the case of the claimants that, on 12/8/2009 about 4.00 pm, the deceased Sanjay Kumar Jain was travelling along with one Gopalakrishnan and Senthilkumar on the Madurai to Virudunagar National Highway Road, in a Maruthi Suzuki Swift Car bearing Registration No.TN- 59-AK-9029. While the car was proceeding near Kallikudi Chattaram Bus Stand, a bus bearing Registration No. TN 38 N 1776 belonging to the fourth respondent Corporation, which was proceeding in front of the Car stopped suddenly to enable the passengers travelling in the bus to get down. The driver of the Car not expecting such sudden grinding halt of the bus, hit the rear side of the bus forcibly, as a result of which, the said Sanjay Kumar Jain, who was travelling in the said car died, while he was taken to the Hospital. He was 31 years at the time of the accident and earning a sum of Rs.10,00,128.00 per year as Proprietor of M/s.Neeraj Marbles, besides, earning a sum of Rs.20,000.00 per month by holding the Directorship in M/s.Madura Stones Pvt. Ltd., Madurai. Hence, the legal heirs of the said Sanjay Kumar Jain, made a claim for a sum of Rs.15.00 Crores as compensation.