PALLAVAN TRANSPORT CORPORATION LTD Vs. THANGAMMAL

JUDGEMENT

(1.) THERE is no error in the finding of the Tribunal that the accident occurred on account of the rash and negligent driving of the appellant bus. The appellant denied the accident in question. The claimant has given evidence as P.W. 1. Another eye-witness has given evidence as P.W. 4. According to their version, when the claimant was about to board into the bus, the conductor gave the whistle and the driver started the bus rashly at great speed with the result the claimant fell down and got injured. It is admitted that the trip-sheet and the log sheet maintained by the conductor and the driver would show the accident or the absence thereof. The have not been produced in this case. No explanation was offered before the Tribunal. But before us, learned counsel for the appellant states that hose records would be maintained only for a learned of one year and they will be destroyed after the period of one year. It is seen that the accident occurred on 25-1-1990 and the original petition was filed on 26-2-1990. The appellant had filed its counter even in 1990 long before one year period expired. Hence the appellant ought to have preserved the records for the purpose of producing before the Court in order to disprove the case of the claimant. It is not open to the appellant to contend that the records were destroyed after the expiry of the one year by the time the petition was taken up for trial and contend that there was no accident. The Tribunal has rightly accepted the positive evidence of PW1 and PW4 and rejected the evidence of the conductor, RW-1. Hence the finding of the Tribunal on the question of rashness and negligence is confirmed.

(2.) THE quantum of compensation awarded is quite reasonable. Having regard to the permanent disability suffered by the claimant and the injuries suffered by her, we do not find any justification whatever to interfere with the award of Rs. 44,300/-