CHAIRMAN, NEYVELI LIGNITE Vs. NAYATHAN

JUDGEMENT

(1.) THESE Appeals coming on for hearing on Wednesday the 8th, Monday the 20th, Tuesday the 28th days of July, 1987 Wednesday the 12th upon perusing the petition of Appeal, the order of the Lower Court, and the material papers in the case, and upon hearing the arguments of Mr. U.N.R. Rao and Mrs. Sathiya, Advocates for the Appellant, and of Mr. R. Balasubramaniam, Advocate for the Respondents 1 and 2 in A.A.O. No. 576/81 and for the 1st Respondent in A.A.O. No. 577/81 and of Mr. R. Vedanathan, Advocate for the 3rd respondent in A.A.O. No. 576/81 and for the 2nd Respondent in A.A.O. No. 577/81 and having stood over for consideration tiil this day, the Court made the following order-

(2.) THESE are appeals by the 1st respondent, Chairman, Neyveli Lignite Corporation, Neyveli against the award dated 15th December, 1980 in C.P. No. 339 of 1979 which was disposed of by a common judgment along with C.P. No. 340 of 1979 on the petitions claiming compensation of Rs. 25,000/- and Rs. 40,000/- for the deceased and injuries sustained respectively in a van accident at about 9-30 p.m. on 2-5-1979 in the mines area in Neyveli Township under Section 110-A of the Motor Vehicles Act finding that the accident took place due to the rash and negligent driving of the van. The Tribunal also held that the claimants Nayathan and Kaliamma are entitled to compensation of Rs. 16,200/-. A.A.O. No 577 of 1981 has been preferred by the first respondent, Chairman, Neyveli Lignite Corporation, Neyveli against the award dated 15-12-1980 in claim petition No. 340 of 1979 wherein the claimant claimed a compensation of Rs. 40,000/- for the injuries and permanent disability sustained by him.

(3.) THE petitioners in C.P. No. 339 of 1979 prayed that they may be awarded a compensation of Rs. 25,000/- for the death of their son and the petitioner in C.P. No. 340 of 1979 prayed that he may be awarded a sum of Rs. 40,000/- towards compensation for the injuries and permanent disability sustained by him.