MANAGING DIRECTOR Vs. BEULA MARY AND ORS

JUDGEMENT

(1.) The Tamil Nadu State Transport Corporation has filed this appeal challenging the judgment dated 26.9.2012 passed in M.C.O.P.No.81 of 2010 on the file of the Motor Accidents Claims Tribunal (IV Judge, Court of Small Causes), Chennai.

(2.) It is a case of fatal accident. The accident in this case took place on 22.11.2009 at about 2215 Hours. One Sureshkumar was riding the two wheeler bearing Registration No.TN-21-AE-1595 from Chengalpet to Chennai. He was hit by the bus bearing Registration No.TN-32-N-1803 belonging to the appellant/Transport Corporation, which was driven in a rash and negligent manner by its driver. In that accident, the said Sureshkumar sustained injuries. He was taken to the Government Hospital at Chengalpet, where he died on the same day. FIR was registered against the driver of the bus. The wife of the deceased aged about 25 years; his minor son aged about 3 years, and his mother aged about 53 years filed a claim for compensation in a sum of Rs.50,00,000/-. According to the claimants, the deceased, aged about 32 years, was a Police Constable and was earning a sum of Rs.16,000/- per month.

(3.) In support of the claim, the first respondent herein (wife of the deceased) was examined as P.W.1. P.W.2 is an eye witness. The respondents herein (claimants) also marked 17 documents as Exs.P1 to P17, the details of which are as follows:-