MANAGING DIRECTOR Vs. K KALIAPPAN

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal has been filed by the appellant/respondent against the Award and Decree, dated 06.12.2005, made in M.C.O.P.No.781 of 2002, on the file of the Motor Accident Claims Tribunal, Sub Court, Krishnagiri, awarding a compensation of Rs.37,000/- with 9% interest per annum, from the date of filing petition till the date of payment of compensation.

(2.) Aggrieved by the said Award and Decree, the appellant/respondent, The Managing Director, Tamil Nadu State Transport Corporation, has filed the above appeal praying to set aside the award and decree passed by the Tribunal.

(3.) The short facts of the case are as follows: The petitioner was a hale and healthy and very active in his work, having good and appreciable physique at the time of accident He was a building mason, and he was thus earning more than Rs.4,500/- per month and maintaining his family He is the only breadwinner of his family.