MANAGING DIRECTOR Vs. SARASWATHI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award dtd. 31/1/2007 made in M.A.C.T.O.P.No.117 of 2006 on the file of the Sub Court, (Motor Accident Claims Tribunal), Bhavani.

(2.) The appellant-Transport Corporation is 2nd respondent in M.A.C.T.O.P.No.117 of 2006 on the file of the Sub Court, (Motor Accident Claims Tribunal), Bhavani. The respondents 1 to 3 filed the said claim petition, claiming a sum of Rs.5,00,000.00 as compensation for the death of one Shanmugam, husband of the 1st respondent and father of the respondents 2 & 3, who died in the accident that took place on 18/4/2006.

(3.) The Tribunal, considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent driving by the 4th respondent/driver of the bus belonging to the appellant and directed the appellant as well as the 4th respondent to pay a sum of Rs.4,42,000.00 as compensation to the respondents 1 to 3 jointly and severally.