STATE TRANSPORT CORPORATION Vs. T CHERMARAJ

JUDGEMENT

(1.) The appellant/State Transport Corporation has filed this appeal against the judgment and decree dated 11.04.2017 made in M.C.O.P.No.5105 of 2014 on the file of Motor Accident Claims Tribunal, in the II Small Causes Court, Chennai.

(2.) For the sake of convenience, the parties will be referred to in this judgment as arrayed before the Tribunal.

(3.) The petitioner states that on 12.12.2013 at about 13.00 hours, while he was riding a motor cycle bearing Regn.No.TN-21-AB-1183 on G.S.T. Road near Pozhaiyanur Koot road junction towards Villupuram , the bus bearing Regn.No.TN-32-N-3753 belonging to the respondent's Transport corporation driven by its driver in a rash and negligent manner hit the motorcycle driven by the petitioner. In the impact, the petitioner suffered grievous injuries. According to the petitioner, the accident occurred only due to the negligence of the driver of the bus belonging to respondent's corporation. Hence the petitioner/claimant come forward with M.C.O.P.5105 of 2014for payment of Rs.7,00,000/- as compensation.