MANAGING DIRECTOR TAMIL NADU STATE TRANSPORT, Vs. PAULRAJ

JUDGEMENT

(1.) The Appellant/Transport Corporation has filed this appeal against the judgment and decree dated 25.04.2016 made in M.C.O.P.No.207 of 2014 on the file of the Motor Accident Claims Tribunal, Additional District Judge, Ariyalur.

(2.) For the sake of convenience, the parties are referred to hereunder according to their litigative status before the Tribunal.

(3.) The case of the petitioners is that on 07.08.2014, while the deceased was proceeding as a pillion rider in the two wheeler belong to his friend Dheebanraj in the Thanjaore to Kumbakonam main road near Palli Agraharam, the respondent bus bearing Registration No.TN-68-N-0617 came at high speed, dashed against the two wheeler driven by Dheebanraj carrying the deceased Elavarasan as pillion rider, resulting in the death of both the persons. The deceased Elavarasan was aged 21 years and he was earning Rs.10,000/- per month by working as a part time electrician. He was also studying in the 3rd year EEE Course in a private College at Manali. The petitioners who are the parents of the deceased have lost their only son and suffering due to loss of love and affection of the son. Thus, the petitioners sought for a sum of Rs.20,00,000/- as compensation from the respondents.