MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION LIMITED Vs. S VANUMAMALAI, VENKATESH, RAMACHANDRAN AND KAMATCHI

JUDGEMENT

(1.) This appeal is preferred by the Appellant-Transport Corporation against the judgment and Decree dated 10.04.2004 made in M.C.O.P. No. 671 of 2003 on the file of the Motor Accidents Claims Tribunal, I Additional Sub Court, Tirunelveli.

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

(3.) Learned Counsel appearing for the Appellant-Transport Corporation questioned only the quantum of compensation awarded by the Tribunal and contended that the amount awarded by the Tribunal is excessive, exorbitant and also without any basis and justification. He further submitted that the award of interest at 9%p.a. is excessive. Therefore, the award passed by the Tribunal is not in accordance with law and the same has to be set aside.