THE MANAGING DIRECTOR, TAMIL NADU STATE EXPRESS TRANSPORT CORPORATION, PALLAVAN SALAI, CHENNAI - 600 002 Vs. PANDIAMMAL AND OTHERS

JUDGEMENT

(1.) C.M.A.(MD)No.1033 of 2013 has been preferred by the appellant-Transport Corporation against the award dated 27.04.2012, passed in M.C.O.P.No.74 of 2011, by the Motor Accident Claims Tribunal - cum - Principal District Court, Theni.

(2.) Cross Objection (MD)No.2 of 2014 has been filed by the claimants against the award of Rs.6,02,000.00 (Rupees Six Lakhs and Two Thousand only) as compensation for the death of one Murugan, driver cum cleaner, aged about 43 years, earning about Rs.15,000.00 (Rupees Fifteen Thousand only) per month, in the accident occurred on 04.12010, when he was travelling in the mini lorry.

(3.) The case of the respondents/claimants is that the deceased was travelling in the mini lorry as a cleaner and when the driver of the mini lorry was driving the mini lorry, the bus belonging to the appellant-Transport Corporation which was driven in a rash and negligent manner, came behind and hit the mini lorry. Resultantly, the deceased was thrown out of the mini lorry and got injured and succumbed to injuries.