MANAGING DIRECTOR Vs. AMUTHA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant against the Judgment and Decree made in M.C.O.P.No.51 of 2019 dated 28.06.2019 on the file of the Motor Accident Claims Tribunal, Additional Sessions Court Court, Karur.

(2.) The case of the respondents/claimants is that on 27.09.2015 at about 09.00 p.m, the Transport Corporation Bus bearing Registration No.TN 01 AN 0595, which was driven by the driver of the Transport Corporation came from West to East in a rash and negligent manner dashed against the deceased Mayan @ Perumal, who was standing on the southern side of the road, due to that, the deceased sustained serious head injury and died on the spot itself. In this regard, a case in Crime No.694 of 2015 was registered in Karur Town Police Station, for the offences under Sections 279 and 304(A) of I.P.C. The respondents/claimants, who are daughter and son of the deceased filed a claim petition in M.C.O.P.No.51 of 2019, on the file of the Motor Accident Claims Tribunal (Additional Sessions Court Court), Karur, claiming compensation, for the death of their father.

(3.) Before the Tribunal, the respondents/Claimants examined two witnesses as P.Ws.1 and 2 and marked ten documents as Ex.P.1 to Ex.P.5. On the side of the appellant, no witness and document was marked.