MANAGING DIRECTOR Vs. C UMA MAHESWARI

JUDGEMENT

(1.) C.M.A.Nos.101 and 124 of 2010 and C.M.A.No.398 of 2011 arise out of a common award (30.06.2009) passed by the Motor Accidents Claims Tribunal (III Judge, Court of Small Causes), Chennai, in M.C.O.P.Nos. 3479 and 2597 of 2000 respectively along with other three claim petitions, namely, M.C.O.P.Nos.4536, 4582 of 2000 and 5010 of 2003.

(2.) Brief facts are as follows:

(3.) Though the claimants have stated in their respective claim petitions that the accident is the result of rash and negligent driving of the driver of the bus, the same was denied by the Transport Corporation in their counter, In fact, the Transport Corporation has also filed a claim petition in M.C.O.P.No.5010 of 2003 against the owner as well as the insurer of the car, claiming compensation towards the damages caused to the bus in the accident.