TAMILNADU STATE TRANSPORT CORPORATION (MADURAI DN.II) LTD., TIRUNELVELI, REP. BY ITS MANAGING DIRECTOR Vs. VIYAGULA SELVI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant against the judgment and decree, dated 27.03.2003, passed in M.C.O.P.No.1401 of 2001, by the Motor Accident Claims Tribunal [Fast Track Court No.I], Tirunelveli.

(2.) The appellant/Tamil Nadu State Transport Corporation is the respondent and the respondents are the petitioners/claimants in M.C.O.P.No.1401 of 2001, on the file of Motor Accident Claims Tribunal [Fast Track Court No.I], Tirunelveli.

(3.) According to the respondents, on 17.08.2001, the husband of the first respondent viz., Chandrasekaran was travelling in a town bus, bearing Registration No.TN-72-N-0720, belonging to the appellant from Tuticorin Harbour to Tuticorin Town. At 3.30 p.m., while the said bus was nearing the Church in the Beach Road, the deceased informed the Conductor to stop the bus. The driver after getting signal from the Conductor stopped the bus. Immediately, the deceased and others got down from the said bus. While the deceased was in halfway in alighting from the bus, the Conductor in a careless manner gave signal in starting the bus. The driver took the bus suddenly and the said Chandrasekaran fell down and the back wheel of the bus ran over on his head. Due to the said impact, the said Chandrasekaran died on the spot.