MANAGING DIRECTOR Vs. S.A. KANNAN

JUDGEMENT

(1.) It is very unfortunate that seven months old child lost his mother in this case. The said child in rest of his life cannot have a chance of even seeing his mother's face.

(2.) In the accident occurred on 24.02.2010, the first respondent's wife A.K.Shanthi, who was travelling as a pillion rider in the motorcycle driven by her husband, along with her minor child and the bus belonging to the appellant- Transport Corporation, which was driven in a rash and negligent manner, hit behind the motorcycle and due to which, the said Shanthi fell down and was run over, resulting in her death. Therefore, the claim petition was filed by the respondents 1 to 3 to the tune of Rs.15 Lakhs.

(3.) After contest, the Tribunal awarded a sum of Rs.13,80,000/-(Rupees Thirteen Lakhs and Eighty Thousand only) to the claimants as compensation, which is challenged before this Court on the ground of quantum alone.