MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION, (COIMBATORE DIVISION-1) Vs. KRISHNAVENI; S DIVYALAKSHMI AND N LAKSHMI NARAYANAN

JUDGEMENT

(1.) The appeal is preferred by the Transport Corporation against the judgment and decree dated 15.04.2008 passed in MCOP No. 113 of 2006 on the file of the Motor Accident Claims Tribunal-cum-District Court, Karur.

(2.) When this matter came up for admission, the same was opposed by Mr. G. Govindarajan, learned Counsel for the Respondents / claimants, and by consent of the learned Counsel of both the parties, the appeal itself is taken up for final disposal.

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