MANAGING DIRECTOR Vs. MINOR DHEEPIKA

JUDGEMENT

(1.) The brief facts of the case are as follows:-

(2.) The Transport Corporation had filed a counter statement and opposed the claim petition. The respondent stated that on 18.08.2004, the driver of the bus bearing registration No.TN-49-N-1194, drove the bus towards Trichy and the bus was stopped at Thanikottagam bus stop in order to facilitate passengers to alight. At that point of time some passengers had alighted while others boarded into the bus and the minor claimant attempted to board the bus and had lost her balance and as a result fell on the road and as such, the accident was invited by the claimant. It was submitted that she had sustained only simple injuries.

(3.) On verifying the averments of both parties, the Tribunal had framed two issues, viz.,