R. VALLIAMMAL Vs. ARUNACHALAM

JUDGEMENT

(1.) ONE Ramaraj, the driver of the Tamil Nadu State Transport Corporation Limited, aged 50 years, earning a sum of Rs.5,800/ - per month, met with an accident, while being employed as the driver of the bus, bearing Registration No.TN33 -688.

(2.) IN respect of death of Ramaraj, originally the Claim Petition has been filed by the wife, children and parents. During pendency of the Claim Petition, petitioners 4 and 5 died and the remaining persons are appellants 1 to 3 herein.

(3.) ADMITTEDLY , it is the case of collision between the Corporation Bus and the lorry. Complaint has been preferred by the lorry driver, which has been registered as First Information Report (Ex.P -1). The driver of the Transport Corporation had been admitted in the hospital, immediately after the accident.