GENERAL MANAGER Vs. GANESH BABU

JUDGEMENT

(1.) THE appellant-Tamil Nadu State Transport Corporation has preferred this appeal against the judgment and award dated 10.12.2007 passed by the Subordinate Judge at Kancheepuram in M.C.O.P. No.525 of 2005, whereby he has awarded a sum of Rs.17,80,888/- for the injuries sustained by the claimant-respondent in a motor vehicle accident. It appears that while the claimant-respondent was riding a motorcycle, he was dashed by the bus belonging to the appellant-Corporation which was being driven by its driver in a rash and negligent manner. Because of the said accident, the claimant sustained crushed injuries on his right leg, which led to amputation of the right leg below knee. THE claimant also sustained injuries on different parts of his limbs and body. THE claimant, who is 45 years of age, made out a case that he was the owner of four lorries in the name and style of M/s. Ajantha Transport, Vellore and was earning Rs. 50,000/- per month.

(2.) THE Motor Accidents Claims Tribunal, after considering the entire facts of the case, came to the conclusion that the loss of income of the deceased was Rs. 15,000/- per month and accordingly, a total sum of Rs. 17,80,888/- has been awarded as compensation.