DIVISIONAL MANAGER Vs. N MANOHARAN; MURUGESAN

JUDGEMENT

(1.) This is an insurer's appeal as to the determination of negligence aspect by the Tribunal.

(2.) The first respondent (claimant) is a Conductor in Tiruvalluvar Transport Corporation. On 27.08.1996, while he was on duty on board of T.T.C. Bus TN59 N0646, it proceeded from Madurai to Chennai. Near Dindivanam, a road accident took place. In this, 1st respondent sustained multiple injuries. He claimed compensation alleging that the road accident was due to the rash and negligent driving of the second respondent's driver, whose vehicle has been insured with the appellant (Insurance Company).

(3.) Appreciating the oral and documentary evidence, the Tribunal, fixed the negligence on the second respondent's driver and determined the total compensation at Rs.67,500/- and directed the appellant and second respondent to pay him the compensation amount.