METROPOLITAN TRANSPORT CORPORATION Vs. KRISHNASWAMY

JUDGEMENT

(1.) Metropolitan Transport Corporation, Chennai Division II, aggrieved by the award of the Motor Accidents Claims Tribunal (V Judge,Court of Small Causes), Chennai made in M.C.O.P.No. 3679 of 95 dated 27-4-2000, has preferred the above appeal.

(2.) In respect of death of one Radha in a motor vehicle accident that took place on 8-3-1995, her husband, sons and daughter have prayed for a compensation of Rs.89,500/-. Before the Tribunal, first claimant/husband of the deceased was examined as P.W.1 and one Ramani as P.W.2 and Exs. P-1 to P-3 were marked in support of their claim for compensation. On the side of the Transport Corporation, their driver was examined as R.W.1. The Tribunal, after holding that the accident was caused due to the negligence of the driver of the Transport Corporation bus, passed an award for Rs.89,500/- with interest at 12 per cent per annum from the date of petition till date of deposit. Questioning the said award, the Transport Corporation has preferred the present appeal.

(3.) Heard the learned counsel for the appellant as well as respondents.