METROPOLITAN TRANSPORT CORPORATION Vs. ANSALA

JUDGEMENT

(1.) This appeal has been filed by the Transport Corporation. The case is one of fatal accident. The accident happened at about 9.30 a.m. on 12.3.08. The deceased, Antone Ananth, was riding a motor cycle from West to East on the Mount Poonamallee High Road, near TSR Company, Ramapuram, Chennai. The MTC bus bearing registration No. TN-01-N-2915, driven in a rash and negligent manner, appears to have hit the deceased riding on a motorcycle from behind due to which the deceased sustained grievous injuries and he died on the spot. Alleging that the accident happened due to the rash and negligent driving on the part of the driver of the Transport Corporation bus, the present claim for compensation is filed.

(2.) The wife of the deceased and the father and mother of the deceased are the claimants. They claimed a sum of Rs.50 lakhs and the Tribunal granted compensation in a sum of Rs.39,60,484/= with interest @ 7.5% p.a.

(3.) By this appeal, challenge has been made by the Transport Corporation both on the ground of negligence and also on quantum.