MANAGING DIRECTOR Vs. ESWARI; THAMARAISELVI; DHANAPRIYA

JUDGEMENT

(1.) Challenge in this appeal is to the judgment and decree in MCOP No.145 of 2011 dated 04.06.2014 by which, the claims tribunal has awarded compensation of Rs.16,41,900/-, with interest, at the rate of 7.5% per annum, from the date of claim to the date of realisation, to the legal representatives of the deceased.

(2.) Facts of the case as adduced from the material on record are that on 24.03.2011, at 14.30 hours, when the breadwinner Rajasekaran, was travelling in a Government bus bearing Regn.No.TN32 N 3426 Route No.208 at Vandavasi Chetpet Road, near Vallam Koot road, another Government bus bearing Regn.No.TN32N2202, driven in a rash and negligent manner by its driver, dashed against the bus bearing Regn.No.TN32N3426, in which, Rajasekaran travelled. Due to the collision, he sustained fatal injuries. Initially, he was admitted in Government Hospital, Vandavasi and thereafter, referred to Government General Hospital, Chennai. Despite treatment, he died. A case in Crime No.27 of 2011 for offences under Sections 279, 337 and 338 IPC was registered on the file of Vadavanakkampadi Police Station.

(3.) Before the tribunal, respondents/claimants have contended that as a driver in the Tamil Nadu State Transport Corporation Limited, Vandavasi, the deceased earned Rs.13,435/- as monthly income. He was aged 48 years. They claimed compensation of Rs.18 Lakhs.