TAMIL NADU STATE TRANSPORT Vs. CHANDRA

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) Tamil Nadu State Transport Corporation is on appeal questioning the award dated 25.03.2015 made in M.C.O.P No.926 of 2014 on the file of the Motor Accidents Claims Tribunal, Special Sub Court, Tirunelveli on the ground of quantum.

(3.) The claimants are the wife and children and mother of the deceased Murugan. The deceased died in an accident involving the bus belonging to the appellant corporation. The accident took place on 25.08.2013 and the deceased succumbed injuries on 07.09.2014. Crime No.277/2014 was registered on the file of Tirunelveli Traffic Investigation Wing against the driver employed by the appellant corporation. The Tribunal fixed the negligence on the driver of the appellant corporation. The said finding is based on relevant material and sound reasoning. It calls for no interference.