THE MANAGING DIRECTOR, METROPOLITAN TRANSPORT CORPORATION LTD., PALLAVAN ILLAM, CHENNAI Vs. E. MAHENDRA SELVI

JUDGEMENT

(1.) In the accident which occurred on 13.03.2010, one C. Ezhumalai, aged about 40 years, Professor in Sir Theagaraya College, Chennai, died. A case in Crime No.331 of 2010, was registered on the file of the Inspector of Police, Traffic Investigation, Pallavaram. Wife and minor daughter, aged 17 years filed MCOP No.2159 of 2011, on the file of the Motor Accident Claims Tribunal, [Chief Judge, Small Causes Court], Chennai, claiming compensation of Rs.3,15,00,000.00, under various heads. Parents of the deceased were arrayed as respondents.

(2.) Metropolitan Transport Corporation Limited, opposed the claim contending inter alia that the deceased was negligent in causing the accident. They denied negligence attributed against the driver of Metropolitan Transport Corporation Bus bearing Regn. No. TN 01 N 4999.

(3.) On evaluation of pleadings and evidence, the claims Tribunal held that the driver of the Metropolitan Transport Corporation bus was negligent in causing the accident.