CHOLAN ROADWAYS CORPORATION LTD Vs. PAVUNRAJ

JUDGEMENT

(1.) These two Pudukottai in M.C.O.P. Nos. 199 and 200 appeals are being disposed of in the com- of 1990 respectively, mon judgment as they both arise out of a common award passed by the Motor Acci-

(2.) Cholan Roadways Corporation Ltd. dents Claims Tribunal (District Judge), challenging the award in M.C.O.P. No. 199 of 1990 on the file of Motor Accidents Claims Tribunal (District Judge), Pudukottai directing for the payment of compensation of Rs. 20,000 and against the award in M.C.O.P. No. 200 of 1990 on the file of the Motor Accidents Claims Tribunal directing the payment of compensation of Rs. 1,00,000 have filed these two appeals.

(3.) The facts that are required for the disposal of these two appeals are as follows: The deceased in this case is one Durairaj aged about 40 years. On 29.6.1989 he travelled in the town bus belonging to the appellant Corporation proceeding from Aavanam to Neduvasal. When the bus came to Neduvasal and stopped at the bus stand, the passengers were getting down from the bus. While the deceased, as the last person was getting down, the driver of the bus suddenly started the bus in a rash and negligent manner as a result of which the deceased fell down from the bus and got under the rear wheels and consequently, he died at the spot.