MANAGING DIRECTOR Vs. ABDUL SALAM

JUDGEMENT

(1.) The appeal is against the Award of the Motor Accident Claims Tribunal, Coimbatore dated 14.9.2001 passed in M.A.C.T.O.P.575 of 1996. The respondents 1 to 6 are the legal representatives of one Jalal who lost his life in a road accident on 19.11.1995. They filed the said claim petition, claiming a compensation of Rs.6,50,000/-. Under the impugned Award, the Tribunal awarded a sum of Rs.2,20,000/- which is now being challenged in this appeal.

(2.) The claimants' case is that on 19.1.1995 at about 11.00 a.m when the deceased was travelling in a motor cycle as one of the pillion riders, the bus belonging to the appellant Corporation bearing Registration No.TN-37-N-0616 came in the opposite direction, driven by the driver in a rash and negligent manner and dashed against the motor cycle. Due to the impact, the deceased was thrown away and died on the spot.

(3.) The claim petition was filed on the basis that the deceased was earning a sum of Rs.3,000/- p.m and now the legal representatives of the deceased lost his contribution to the family and as such they are entitled for the compensation.