MANAGING DIRECTOR Vs. RUKKU

JUDGEMENT

(1.) THE civil miscellaneous appeal is directed against the judgment of the Motor Accidents Claims Tribunal (Principal District Judge), Tiruvannamalai, in M. C. O. P. No. 840 of 1999 dated 6. 1. 2003.

(2.) THE averments in the claim petition are as follows:

(3.) IN the counter statement filed by the appellant/2nd respondent Corporation, it is stated that at the time of accident, the driver of the bus cautiously drove it following traffic rules and it was the deceased, who drove the TVS 50 moped in a haphazard manner. On seeing it, the driver applied the brake and stopped the bus. But, the TVS 50 moped dashed against the right side bumper of the bus and the deceased fell down on the road. The accident took place only due to negligence on the part of TVS 50 moped driver. The amount of compensation claimed by the claimants is high and excessive. Hence, the petition deserves to be dismissed.