MANAGING DIRECTOR P T MGR TRANSPORT CORPORATION NOW KNOWN AS TAMIL NADU TRANSPORT CORPORATION VPM DIVISION III LTD Vs. LAKSHMI GOVARDAN

JUDGEMENT

(1.) The above first six appeals in C.M.A.Nos.881 to 886 of 1999 filed by the Transport Corporation arise out of a common order passed in O.P.No.436 of 1996 to 441 of 1996.

(2.) The claimant also filed cross objections No.80/2001 not satisfied with the quantum in O.P.No.436 of 1996. The claimant in O.P.No.437 of 1996 also filed an independent appeal in C.M.A.No.841 of 1999 seeking enhancement of compensation.

(3.) On 15.4.1993, the deceased in O.P.No.436 of 1999 and 440 of 1996 and the claimants in other O.Ps. travelled in a Maruti Car bearing Registration No.KA-05-M-401. When they were proceeding near Singadivakkam Koot Road, Kancheepuram Taluk, the bus bearing Registration No.TN-23-9491 belongs to the appellant corporation dashed against the Car and thereby caused death to the two persons as stated above.