THE MANAGING DIRECTOR Vs. LAKSHMI

JUDGEMENT

(1.) IT is disheartening to note that even though the breadwinner of the family died leaving behind his wife, three children and age old mother, as early on 06.10.2003 and the award was passed on 19.04.2005, till date, the claimants are yet to see the colour of the coin. The very purpose of constitution of special tribunal and following summary procedure for disposal of claim petition are of no use. If this is the way in which the victims of the Motor Vehicles Act are to be compensated, it would only denote either lacunae in the system or failure of the system.

(2.) THE Appellant/Transport Corporation is before this Court challenging the award passed by the tribunal fastening the liability on it and awarding a sum of Rs. 4,88,800/ - payable to the respondents/claimants. On 06.10.2003, the deceased namely Ponnusamy was travelling in his two -wheeler which was hit by the Transport Corporation bus driven rash and negligently, resulting death of the said Ponnusamy. Therefore the respondents/claimants filed claim petition.

(3.) HEARD the learned counsel for the appellant and the learned counsel appearing for the respondents/claimants.