MANAGING DIRECTOR Vs. G.PRIYADHARSHINI

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have filed by the appellant Transport Corporation, challenging the Award and Decree made in M.C.O.P.Nos.1083, 1192, 1306, 1177 and 1191 of 2017, respectively dated 20.12.2018, on the file of the Motor Accident Claims Tribunal / Special District Court, Thanjavur.

(2.) The short facts of the case are as follows: - On 14.07.2017, at about 19.00 hours, when the claimants were travelling in the bus, bearing Registration No.TN-39-N-0141, belonging to the appellant / transport Corporation, in Trichy to Thanjavur Road, at that time, the vehicle viz., TATA Ace, bearing Registration No.TN-45- AF-9482, loaded with iron rods, which was going in front of the bus, stopped suddenly by the driver of the TATA Ace. Due to which, the bus dashed behind the TATA Ace. As a result of which, the claimants, who were travelled in the bus, sustained multiple injuries all over the body.

(3.) All the above Civil Miscellaneous Petitions have been filed arising out of the same accident, which had occurred on 14.07.2017. The claimants have filed their respective claim petitions before the Motor Accident Claims Tribunal / Special District Court, Thanjavur.