GOPAL Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) This Appeal, under Sec. 173 of Motor Vehicles Act, has been filed by the appellants / claimants in MCOP No.338 of 2018, on the file of the Motor Accident Claims Tribunal, Principal District Court at Perambalur. for enhancement of the sum awarded by the claims tribunal.

(2.) Shortly stated, on 30/3/2012, at about 6.30 a.m, when the deceased Aashni was standing near Kalingamudaiyanpatti school on the left southern side of the road, a bus bearing Registration No.TN 45 N 2883 belonging to the Tamil State Transport Corporation bus came from Meyyampatti to Thuraiyur, which was turned near Kalingamudaiyanpatti school bend in a rash manner by its driver, and dashed against the deceased Aashni, as a result of which, she sustained injuries and died on the spot. FIR was registered against the driver of the bus.

(3.) The parents of the deceased preferred a claim petition for a compensation of Rs.10,00,000.00 for the loss caused to them due to the death of their daughter.