MANAGING DIRECTOR Vs. MURUGAYEE

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is filed against the award dated 24.07.2017 made in M.C.O.P.No.1969 of 2014 on the file of the III Small Causes Court, (Motor Accident Claims Tribunal), Chennai.

(2.) The appellant is the respondent and the minor respondent is the petitioner/claimant in M.C.O.P.No.1969 of 2014 on the file of the III Small Causes Court, (Motor Accident Claims Tribunal), Chennai. The respondent filed the said claim petition, claiming a sum of Rs.7,00,000/~ as compensation for the injuries suffered by him in the accident that took place on 03.02.2014.

(3.) According to the respondent, on 03.02.2014, when the minor respondent was riding his bi~cycle, a bus bearing Registration No.TN~01~N~8554, driven in a rash and negligent manner, dashed on the back side of the bi~cycle, as a result of which, the respondent fell down and sustained injuries. The driver of the bus belonging to the appellant~Transport Corporation is responsible for the accident and hence, prayed for compensation.