MANAGING DIRECTOR, THANTHAI Vs. MEENAKSHI

JUDGEMENT

(1.) THANTHAI Periyar Transport Corporation is the appellant herein.

(2.) THE claimants, the widow and the son of the deceased, filed a claim petition, claiming compensation of Rs. 1,00,000/- for the death of the deceased, due to the negligent driving of the driver of the bus, belonging to the appellant-Corporation.

(3.) NAVAN , aged about 55 years, is the deceased in this case. He was ah agriculturist. He was hailing from Thillaividangan Village, Chidambaram Taluk. On 22.4.1991, at about 4 p.m., the deceased-Navan, along with his wife, travelled in the bus, bearing Registration No. TML 8720, proceeding from Varahoor to Chidambaram. They were sitting in the last seat. Due to the rash and negligent driving of the driver, the bus was going in the road with heavy jolting. Between Kuyavanpattai and Sivapuri, due to the heavy jerk and jolt, the deceased, who was, sitting in the rear side of the bus, was thrown down in the bus and sustained injuries on the head, right hip and stomach. The deceased was taken to the Government Hospital, Chidambaram and after taking some treatment there, he was referred to Govt. Hospital, Cuddalore, where he took treatment for about 40 days. Despite the treatment, the deceased died in the hospital itself, due to the injuries, on 24.5.1991.