MANAGING DIRECTOR Vs. SELVIN

JUDGEMENT

(1.) The Tamil Nadu Transport Corporation is on appeal challenging the award dated 12.10.2007 passed in M.C.O.P.No.113 of 2005 on the file of the Motor Accidents Claims Tribunal (Sub Judge), Tenkasi.

(2.) It is a case of injury. The brief facts of this case are as follows:- The accident in this case happened on 31.12.2001. According to the claim, the injured claimant Selvin, aged about 30 years, driver by occupation, suffered fracture of left knee and injuries to other parts of the body. He was treated at Thenkasi Government Hospital for more than two months. He claimed a sum of Rs.5,00,000/- as compensation.

(3.) In support of the claim, the injured claimant was examined as P.W.1. Another claimant was examined as P.W.2. Dr.Vedhamoorthy was examined as P.W.3. Exs.A-1 to A-9 were marked. On behalf of the appellant transport corporation, one Mr.Rengarajan, was examined as R.W.1. No document was marked on behalf of the appellant transport corporation.