MANAGING DIRECTOR Vs. C. THANGAVEL

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant Transport Corporation, challenging the award dated 10.10.2012, made in M.C.O.P. No. 936 of 2007 on the file of the Motor Accident Claims Tribunal-II, Additional Sub-Court, Tiruchirappalli. The said claim petition was filed by the respondent herein.

(2.) According to the claimant, he was travelling on 24.05.2006 in Tamil Nadu State Transport Corporation bus bearing registration No. TN-45-N-1433 which was plying from Thathiengarpettai to Seukudi. On account of rash and negligent driving of the driver of the bus, the claimant was thrown inside the bus, when it crossed a ditch, leading to causing of multiple grievous injuries. He, therefore, claimed compensation for a sum of Rs. 4,00,000/- (Rupees Four Lakhs only). The Tribunal awarded sum of Rs. 76,130/- (Rupees Seventy Six Thousand One Hundred and Thirty only) with interest, in favour of the claimant. Aggrieved by the same, this appeal has been filed.

(3.) Heard the learned counsel for the parties.