THE MANAGING DIRECTOR Vs. CHITRA DEVI AND ORS.

JUDGEMENT

(1.) THE appellant is the transport corporation. The only question that is raised by the appellant is that the Tribunal adopted the multiplier '15' while it should have been '14', since the deceased was aged 44 years at the time of accident.

(2.) IN an accident which occurred on 29.08.2007, husband of the 1st respondent/claimant and father of the respondents/claimants 2 and 3 died. They have laid a claim petition in MCOP.No.4 of 2008 before the Motor Accidents Claims Tribunal, Additional District & Sessions Court / EC Act Special Court, Thanjavur, claiming compensation of Rs. 10,00,000/ -. Resisting the claim petition, the appellant filed a counter affidavit disputing the manner of accident and also the quantum of compensation claimed under various heads.

(3.) UPON evaluation of oral and documentary evidence, the Tribunal held that the accident had occurred due to the rash and negligent driving of the driver of the transport corporation bus and accordingly awarded a sum of Rs.5,87,000/ - as compensation with interest @ 7.5% per annum under the following heads: - <IMG>JUDGEMENT_53_LAWS(MAD)2_2015.jpg</IMG>