L. SUSEELA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed for enhancement of compensation granted by the award dated 06.01.2011 made in M.C.O.P.No.2423 of 2007 on the file of the Motor Accident Claims Tribunal, Chief Small Causes Court, Chennai.

(2.) The appellants are the claimants in M.C.O.P.No.2423 of 2007 on the file of the Motor Accident Claims Tribunal, Chief Small Causes Court, Chennai. They filed the above said claim petition, claiming a sum of Rs.20,00,000/- as compensation for the death of one Loganathan, who died in the accident that took place on 15.01.2007.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent driving by the driver of the bus belonging to the respondent-Transport Corporation and directed the respondent-Transport Corporation to pay a sum of Rs.13,25,000/- as compensation to the appellants.