MANAGING DIRECTOR Vs. J. GOMATHI AND OTHERS

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed by the Transport Corporation, questioning the quantum of compensation awarded by the Motor Accidents Claims Tribunal (IIIrd Judge, Court of Small Causes), Chennai, (henceforth, referred to as 'the Tribunal', for brevity) in and by the award dated 20.11.2013 in M.C.O.P.No. 1376 of 2011. Since the present Appeal is filed only questioning the quantum of compensation awarded by the Tribunal, we are not traversing into the other aspects of the award passed by the Tribunal.

(2.) The respondents 1 to 4 herein, who are the petitioners/claimants before the Tribunal are wife, minor son and daughter and mother of the deceased L.Jayaraman. It is the case of the claimants that on 25.02.2011 at about 8.45 hours, when the deceased was proceeding on his motorcycle, viz., TVL XL Super, bearing Registration No. TN-07-AJ-8048 from Korattur to Tambaram on Maduravoyal-Tambaram bypass Road, the Bus bearing Regn No. TN-32-N-3105, belonging to the State Transport Corporation came in the opposite direction in a rash and negligent manner, and dashed against the said Motorcycle, as a result of which the deceased sustained severe head injuries and died on the spot. Hence, the claimants filed a Claim Petition against the State Transport Corporation, claiming a sum of Rs. 12,00,000/- as compensation.

(3.) The Transport Corporation resisted the Claim Petition by filing a counter statement denying all the averments set out in the Claim Petition.