LAKSHMI Vs. METROPOLITAN TRANSPORT CORPORATION LTD

JUDGEMENT

(1.) C.M.A.No.3064 of 2006 has been pre-ferred by the claimants for enhancement of compensation in the M.C.O.P.No.1812 of 2000 on the file of the Motor Accident Claims Tribunal / VI Court of Small Causes, Chen-nai. C.M.A.No.1747 of 2007 has been pre-ferred by the respondent therein in the aforesaid M.C.O.P.

(2.) ACCORDING to the claimants on 01.03.1999 at about 1 p.m, when the deceased Kannan was proceeding in a bicycle near Nandanam poultry, the bus bearing Registra-tion No.ATF 837 belonged to the respondent in C.M.A.No.3064 of 2006, Metropolitan Transport Corporation Ltd., Chennai - 2 was driven in a rash and negligent manner and caused the accident, whereby the deceased sustained various injuries and after taking treatment, he died. The Death Certificate of the deceased Kannan has been produced and marked as Ex.P. 8. After the accident, a case was registered by the police and the copy of the FIR was marked as Ex.P.7 by the Tribu-nal.

(3.) ACCORDING to the learned counsel ap-pearing for the appellants/ claimants, due to the motor accident, the deceased Kannan sus-tained permanent disability and then died, therefore, the appellants are entitled to a proper compensation of Rs.5,00,000/- instead of Rs.21,000/- awarded by the Motor Acci-dent Claims Tribunal.