ANNA TRANSPORT CORPORATION LTD Vs. MANI

JUDGEMENT

(1.) THIS appeal coming on for hearing on Thursday the 27th day of August 1987 and on this day upon perusing the petition of appeal, the order of the Lower Court, and the material papers in the case, and upon hearing the argument of Mr. R. Balasubramaniam, Advocate for the Appellant, and of Mr. S.K. Ramamurthy, Advocate for the Respondents, the Court made the following order:

(2.) THE first respondent Anna Transport Corporation Limited, Salem, by its Managing Director, is the appellant herein. The second respondent Subramant, has not been impleaded in the appeal. The petitioners 1 to 3 are the respondents herein. The appeal has been preferred by the owner of the vehicle in question, who was found to be liable, on the ground that the driver of the appellant had been responsible for driving the vehicle in question in a rash and negligent manner and was also directed to pay the compensation of Rs. 30,000/ - apportioning the said compensation, namely Rs. 20,000/ - to the first petitioner/first respondent and Rs. 5,000/ - to the petitioners 2 and 3 each who are respondents 2 and 3 herein with interest at 6% per annum from the date of the award till the date of deposit with costs.

(3.) THE second point that is raised on behalf' of the appellant is that Rs. 15,000/ - that had been awarded towards loss of consortium is excessive.