MANAGING DIRECTOR TAMIL NADU STATE TRANSPORT CORPORATION DIVISION II LIMITED CHENNAIMALAI ROAD ERODE Vs. BALAKRISHNAN

JUDGEMENT

(1.) The above appeal is directed against the judgment and decree dated 08.11.2005 made in M. C. O. P. No.130 of 2004 on the file of Motor Accidents Claims Tribunal (II Additional sub Court), Erode.

(2.) The claimant/first respondent made a claim petition in M. C. O. P. No.130 of 2004 before the Motor Accidents Claims tribunal (II Additional Sub Court), Erode, claiming a compensation of a sum of Rs.1,50,000/- with interest with reference to an accident said to have been occurred on 01.01.2002 at 3.15 p. m. on Nathakadayur to Erode Main Road, due to the rash and negligent driving of the driver of the vehicle bearing Registration No. TN-33-N-0608 belonging to the appellant Corporation, as a result of which the first respondent/claimant, who was aged about 10 years and studying V standard, sustained injuries.

(3.) The tribunal, after careful consideration of the oral and documentary evidence, awarded the following amounts towards compensation. Rs.25,000/- towards disability and pain and suffering, Rs.3,000/- towards medical expenses, rs.1,000/- towards transport charges, extra nourishment expenses and damages to the clothing articles and Rs.25,000/-towards loss of earning capacity, totaling to a sum of rs.54,000/- as compensation payable by the appellant.