MANAGING DIRECTOR Vs. SHANTHADEVI

JUDGEMENT

(1.) CHALLENGE is made in this Civil Miscellaneous Appeal to the award, dated 05.12.2008 and made in MCOP No.308 of 2005 on the file of the learned Motor Accident Claims Tribunal (Chief Judicial Magistrate), Madurai,

(2.) THE appellant herein is the respondent in the claim petition. The respondents are the claimants. The claimants 1 to 5 have preferred the claim petition in MCOP No.308 of 2005 before the learned Motor Accident Claims Tribunal (Chief Judicial Magistrate), Madurai, claiming a sum of Rs.5,00,000/ - for the death of the husband of the first respondent and the father of the remaining respondents/claimants, in a road traffic accident said to have been taken place on 12.11.2004 at 7.15 p.m., involving the passenger bus bearing registration No.TN -67 -N -0188, when the deceased was riding his two -wheeler Bajaj -M.80 bearing registration No.TN -58 -H -2567.

(3.) THE appellant Transport Corporation has contested the claim on various grounds.