BRANCH MANAGER, TAMIL NADU STATE TRANSPORT CORPORATION Vs. ABIRAMI FATHIMA MARIE; ALFRED JUSTIN VIJAI; ANGELINE ASHA ANEETHA; SOPHIA SILVIA AMALA LATHA; DHANARAJAN

JUDGEMENT

(1.) Appeal is directed against the judgment and decree, dated 02.07.2015 made in M.C.O.P.No.145 of 2014, on the file of the Motor Accidents Claims Tribunal, (District Court), Karaikal, by which, the Tribunal, after fixing negligence on the driver of the bus, bearing Registration No.TN 32 N 3269, owned by the appellant-Transport Corporation, awarded compensation of Rs.14,50,000/-, with interest, at the rate of 7.5% per annum, from the date of claim, till the date of realisation.

(2.) Short facts leading to the appeal are as follows:

(3.) The 1st respondent herein, wife of the deceased, along with her son and daughters, filed a claim petition in M.C.O.P.No.145 of 2014, claiming compensation of Rs.50,00,000/- and submitted that at the time of death, the deceased Souce Joseph Antoine Jean Anatole, was aged about 67 years, pensioner, receiving monthly pension of 1782-04 Euros. According to her, but for the accident, he would have lived for another 15 years and supported the family.