P SHANMUGHARAJ Vs. SUBRAMANIAM

JUDGEMENT

(1.) SINCE the above appeals and Revision arise out of the very same accident that had taken place on 19-12-1994, they are being disposed of by the following common Judgment.

(2.) CLAIMANTS in M. C. O. P. No. 528/95 filed C. M. A. No. 532/2003, praying for the balance amount of Rs. 2,27,18,040/- out of the restricted amount of Rs. 3 Crores. Questioning the finding regarding negligence and compensation of Rs. 72,81,960/-, Tamil Nadu State Transport Corporation has filed C. M. A. No. 1675/2003. Aggrieved by the award of compensation of Rs. 48,852/- granted in favour of K. Govindaraj, claimant in M. C. O. P. No. 903/98 towards damages caused to his car, the State Transport Corporation has filed C. M. A. No. 1676/2003. In respect of compensation of Rs. 2,61,200/- granted in favour of legal heirs of the car driver in M. C. O. P. No. 1084/96, the State Transport Corporation has filed C. M. A. No. 1677/2003. The same Transport Corporation has filed C. R. P. No. 1031/2004 in respect of rejection of their claim for damages to their vehicle in M. C. O. P. No. 1083/96.

(3.) THUS, in the first C. M. A. (C. M. A. No. 532/2003) the claimants in M. C. O. P. No. 528/95 seek for higher compensation, while in the other C. M. As. , and the C. R. P. , the Transport Corporation question the compensation granted as well as rejection of their claim petition for damages caused to their bus to the extent of Rs. 3,931/ -.