MANAGING DIRECTOR TAMIL NADU STATE TRANSPORT CORPORATION Vs. MYLAYEE MANAGING DIRECTOR TAMIL NADU STATE TRANSPORT CORPORATION

JUDGEMENT

(1.) The appeal is preferred by the Transport Corporation against the judgment and decree made in MCOP No. 1108 of 2000 dated 20.12.2002 on the file of the Motor Accidents Claims Tribunal (Additional District Court), Fast Track Court No. 2, Trichirapalli.

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

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