MANAGING DIRECTOR Vs. SIVAKUMAR

JUDGEMENT

(1.) THE appeal arises out of an judgment and decree dated 03. 04. 2003 made in M. A. C. T. O. P. No. 159 of 1998, whereby the Motor Accidents Claims Tribunal, Panrutti, Cuddalore District has allowed the claim petition and awarded a compensation of Rs. 45,000/- (Rupees Forty five Thousand only) with interest at 9% p. a. , for the injuries sustained by the respondent/claimant, in a motor accident said to have taken place on 30. 10. 1997 at 12. 30 hours, on the Chennai - Trichy GST Road at Pidagam Cinema Theatre.

(2.) ACCORDING to the respondent/claimant, on 30. 10. 1997 at about 12. 30 hours, when the claimant was travelling in a motor cycle as pillion rider from south to north on Chennai-Tiruchy GST Road, at Pidagam Cinema Theatre, the bus bearing Registration No. TN-21-N-0378 belonging to the appellant/corporation, being driven in a rash and negligent manner, hit against the claimant, as a result of which the claimant sustained grievous injuries.

(3.) A claim petition in M. C. O. P. No. 159 of 1998 was filed by the respondent/claimant, claiming a compensation of Rs. 50,000/- (Rupees fifty thousand only), for the injuries claimed by the claimant/respondent, which was resisted by the appellant transport Corporation, disputing the age, occupation and the injuries sustained by the claimant.