MANAGING DIRECTOR THIRUVALLUVAR TRANSPORT MADRAS Vs. RANI

JUDGEMENT

(1.) THESE two appeals arise out of the order passed by the Motor Accidents Claims Tribunal, Villupuram in M.C.O.P. No.71 of 1984 and 70 of 1984 respectively.

(2.) THE petitioners in M.C.O.P.No.70 of 1984 contend briefly as follows: THE first petitioner is the wife and other petitioners are the minor children of deceased Shanmugham. On 1.8.1984 at 12.50 p.m., the first respondent bus has hit at the back portion of the car bearing registration No. M.D.G. 4151. THE car was pushed to the opposite side of the road due to the said impact and it had dashed against a tractor which was coming in the opposite direction. Shanmugham who was travelling in the car died on the spot. THE driver of tractor also died. THE accident was due to the rash and negligent driving of the bus by its driver. Hence the petitioners have filed the petition for compensation of Rs. 1 lakh.

(3.) THE second respondent has contended in his counter that he was not a necessary party.