MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION LIMITED Vs. PARAMESWARAR; MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION

JUDGEMENT

(1.) The Tamil Nadu State Transport Corporation Limited, Erode, is on appeal, challenging the award, dated 30.04.2001. passed in M.C.O.P.No.148 of 1999, on the file of the Motor Accidents Claims Tribunal(Sub- Court), Karur.

(2.) The only contention raised by the learned counsel for the appellant/transport corporation is on the quantum of compensation awarded by the Tribunal.

(3.) It is a case of injury. The brief facts of the case are as follows:- The accident in this case happened on 24.01.1999. The injured/claimant is a passenger in the bus which met with an accident and the claimant suffered fractures in both legs and other bodily injuries. The injured was treated in hospital and he claimed a sum of Rs.10 lakhs as compensation.