(1.) This appeal has been filed by the appellant/respondent as against the award and decree in MCOP No.902 of 2000 on the file of the Motor Accident Claims Tribunal (Principal District Judge), Nagapattinam.
(2.) The claimants/respondents 1 to 4 have filed the claim petition for compensation of Rs.10 lakhs for the death of one Gurumurthy. The case of the claimants is that on 31.7.2000, the deceased was proceeding to Arasanvanangadu, Mayanapuram, Tiruvarur-Kudavasal Road and at that time, the bus of the appellant/respondent in O.P. bearing Registration No.TN-49-N-0802, proceeding from Tiruvarur to Kumbakonam, was driven by its driver in a rash and negligent manner and dashed against the above said Gurumurthy and he died and therefore, the accident has occurred only due to the rash and negligent driving of the driver of the bus of the appellant/respondent transport corporation and the age of the deceased is 30 years and he was a vegetable vendor by profession and earning Rs.4,000/- per month and the claimants are wife, son and parents of the deceased respectively and therefore, they claimed a compensation of Rs.10 lakhs from the appellant/respondent in O.P.