LATHA Vs. K. PURUSHOTHAMAN

JUDGEMENT

(1.) Tipper lorry, bearing Registration No.PY01-AE-5479 and the passenger (Corporation) bus, PY01-Y-9182, collided together at the Cuddalore-Chidambaram Main Road, near Chellakuppam Angeneyar Temple, on 22.07.2007 at 00.50 hrs, causing death of Ravi, the driver working under the fourth respondent / Corporation Bus.

(2.) The Tribunal, by the order, dated 29.01.2009, awarded compensation of Rs.4,92,956/-, with interest at 7.5% per annum from 13.02.2002, i.e., the date of petition to till the date of deposit. The third respondent was directed to deposit the award amount, into Court, with permission to recover the amount from the second respondent. The first respondent is the driver, second respondent is the owner, third respondent is the insurer of the Tipper lorry, fourth respondent is the owner of the passenger bus and the fifth respondent is the insurer of the passenger bus.

(3.) Whether it is the just compensation, as per the settled principles and formula to be adopted, is the issue raised by the claimants in this appeal?