MANAGING DIRECTOR, TAMIL NADU STATE EXPRESS TRANSPORT CORPORATION LIMITED Vs. SHANMUGATHAI, R ARUMUGAM AND BRANCH MANAGER, ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This appeal is preferred by the Appellant-Transport Corporation against the judgment and Decree dated 19.10.2006 made in M.C.O.P No. 730 of 2005 on the file of the Motor Accidents Claims Tribunal cum II Additional District Court, Tirunelveli.

(2.) Background facts in a nutshell are as follows:

(3.) Learned Counsel appearing for the Appellant/Transport Corporation has questioned only the quantum of compensation awarded by the Tribunal and vehemently contended that the amount awarded by the Tribunal is excessive, exorbitant and also without any basis and justification. Therefore, the award passed by the Tribunal is not in accordance with law and hence the same should be set aside.