BRINDHA DEVI Vs. JAYASEKARAN

JUDGEMENT

(1.) CLAIMANTS and 3rd respondent in the claim petition are the appellants.

(2.) CLAIMANTS filed petition claiming compensation of Rs. 5,00,000/- for the death caused to Thamilarasu, the husband of the first claimant and father of the second claimant in the road accident that occurred on 5.9.1990/6.9.1990 in-between 12.00 midnight and 2.00 a.m. at Sankagiri-Salem main road near Maavilipalayam junction. According to the claimants, the accident had occurred due to rash and negligent driving of the driver of the second respondent Corporation bus and the bus bearing registration No. TCB 9561 dashed against the motorcycle of the deceased and the deceased died on the spot. So, the claimants vehemently contend that only the driver of the second respondent Corporation bus was responsible for the accident and the second respondent is liable to pay compensation to the claimants.

(3.) THE Tribunal, on analysis of evidence, found that it has not been proved that the accident had occurred due to rash and negligent driving of the driver of the second respondent Corporation bus and it has also not been established that only the bus bearing registration No. TCB 9561 belonging to the second respondent Corporation was responsible for the accident and accordingly dismissed the petition.