MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION LIMITED Vs. A KANNAN; A RAJENDRAN AND BRANCH MANAGER, ORIENTAL INSURANCE CO LIMITED

JUDGEMENT

(1.) This appeal is preferred by the Appellant-Transport Corporation against the judgment and decree dated 29.04.2005 made in M.C.O.P. No. 2073 of 2002 on the file of the Motor Accidents Claim Tribunal, IV Additional Sub Court, Madurai.

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

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