SALEM Vs. K RATHINAM

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal has been filed by the appellant/respondent against the Award and Decree, dated 29.5.2007, made in M.C.O. P. No. 240 of 2005, on the file of the Motor Accident Claims Tribunal, Chief Judicial Magistrate Court, Salem, awarding a compensation of Rs. 1,03,355 together with interest at the rate of 7.5% per annum from the date of filing the petition till the date of payment of compensation.

(2.) Aggrieved by the said Award and Decree, the appellant/respondent, The Managing Director Tamil Nadu State Transport Corporation Ltd., Salem has filed the above appeal praying to set aside the award and decree passed by the Tribunal.

(3.) The short facts of the case are as follows: