MANAGING DIRECTOR Vs. S. SATHEESHKUMAR

JUDGEMENT

(1.) The above appeal is filed by the appellant/Transport Corporation seeking to set aside the Judgment and Decree dtd. 4/2/2020 passed in MCOP.No.120 of 2019 by the Motor Accident Claims Tribunal / Special Sub-Court, Krishnagiri.

(2.) It is the case of the appellant / Transport Corporation that, on 23/5/2016 at about 3:30 am, when the respondent / claimant was travelling in a bus belonging to the appellant Corporation bearing Regn.No.TN 45 N 2946, at that time the driver of the appellant Corporation came in a rash and negligent manner and dashed the lorry which came in the opposite direction, due to which, the respondent / claimant sustained permanent disability. Therefore, the first respondent had filed a claim petition claiming a sum of Rs.50,00,000.00 for the injuries sustained by him in the said accident.

(3.) Before the Tribunal, the claimant / first respondent had examined P.W.1 and marked Exhibits P.1 to Ex.P.5. On the side of the appellant / Transport Corporation, they examined R.W.1 and marked Ex.R1 and Court document was marked as Ex.C1. After adjudication, the Tribunal awarded a sum of Rs.18,28,168.00 as compensation to the first respondent / claimant. Challenging the same, the appellant / Transport Corporation has preferred the present appeal.