MANAGING DIRECTOR THANTHAI Vs. CHINNAMMAL

JUDGEMENT

(1.) THIS Appeal coming on for hearing on Thursday the 26th day of March 1987 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. R. Balasubramaniam, Advocate for the Appellant, and of Mr. K. Venkataraman for M.V. Natarajan, Advocate for the respondents 1 to 3 and 4th respondent not appearing in person or by Advocate, case having stood over for consideration till this day, the Court delivered the following Judgment: This appeal by the Thanthai Periyar Transport Corporation, Villupuram, is directed against the Award dated 22.9.1979 in claim Petition No. 275 of 1978 on the file of the Motor Accidents claim Tribunal, Cuddalore, which was disposed of by a common order along with claim Petition No. 312 of 1978.

(2.) CLAIM Petition No. 275 of 1978, out of the order in which the present appeal has arisen, was filed by respondents 1 to 3 herein under Section 110-A of the Motor Vehicles Act, before the Tribunal for a compensation of Rs. 40,000/- for the death of one Balaniswami in a motor accident at about 11-30 A.M. on 26.3.1978 at Kannikapuram Village.

(3.) CHINNAMMAL , the wife of deceased Palaniswami, and her two minor daughters aged about 4 and 2 years respectively, claimed a sum of Rs. 40,000/- as compensation for the death of Palaniswami.