THE MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION VILLUPURAM (DIVISION) LTD. Vs. M. VALARMATHI AND ORS.

JUDGEMENT

(1.) This appeal has been preferred by the Transport Corporation against the award of Rs. 5,43,264/- as compensation for the death of one Sangeethalakshmi, aged about 20 years MCA., student in the accident occurred on 06.05.2009.

(2.) Heard Mr. G.Palani, learned counsel appearing for the appellant and Mr. C. Prabakaran, learned counsel appearing for the respondents.

(3.) Mr. G. Palani, learned counsel for the appellant would submit that there is no negligence on the part of the driver of the Transport Corporation, as two wheeler rider alone was responsible for the accident. He would rely upon RW1's evidence to come to the conclusion that the accident occurred because of the rider of the two wheeler, in which the deceased was travelling as a pillion rider. Therefore, he seeks to set aside the finding, regarding the negligence. Secondly, he would submit that the amount determined as monthly income of Rs. 5,850/- along with future prospectus is on the higher side and he seeks to reduce the monthly income determined by the Tribunal.