MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION (VPM DVN III) LTD , KANCHEEPURAM Vs. KANAKAVALLI

JUDGEMENT

(1.) Aggrieved over the award passed by the Motor Accident Claims Tribunal, Chief Small Causes Court, Chennai in MCOP. No. 2302 of 2008 dated 26.07.2016, the State Transport Corporation (VPM DVN III) Ltd., Kancheepuram/appellant herein, who is the respondent in the above said MCOP has filed this Appeal to set aside the award of a sum of Rs.11,52,000/- passed by the Claims Tribunal as erroneous.

(2.) The brief facts of the case are as follows:-

(3.) According to the respondents herein, the accident occurred only due to the rash and negligent driving of the driver of the Appellant Transport Corporation bus bearing Registration No.TN-21-N-0544. The case of the Appellant Transport Corporation is that the accident occured due to the negligent driving of the decesed.