N. SIVAKUMAR Vs. MANAGING DIRECTOR, TAMIL NADU STATE

JUDGEMENT

(1.) This instant Appeal is preferred against the Award passed by the Motor Accident Claims Tribunal (hereinafter, referred to as the 'Tribunal') in M.C.O.P. No.224 of 2019, dtd. 10/5/2023.

(2.) On 16/8/2018 at about 10.45 hours, when the Appellant/Claimant was getting into the Bus, belonging to the Respondent/Transport Corporation, bearing Regn.No. TN-32-N-3169, at Rajiv Gandhi Statue Bus Stop, Sethiyathope, the Driver of the Bus moved the Bus suddenly before the whistle sound was given by the Conductor, as a result, the Claimant fell down and sustained grievous injuries all over the body. Hence, the Claimant filed a Petition seeking a sum of Rs.25,00,000.00 as Compensation.

(3.) The Tribunal, after considering the Oral and Documentary evidence held that the accident occurred due to the negligent driving of the Bus belonging to the Respondent, Transport Corporation and directed the Respondent/Transport Corporation to pay the Claimant a Compensation of Rs.6,54,560.00 with Interest at 7.5% p.a. from the date of Petition till the date of deposit. The break up details of the Compensation amount are as follows: