METROPOLITAN TRANSPORT CORPORATION Vs. ANANDRAJ

JUDGEMENT

(1.) [This Appeal has been taken up for hearing through Video Conferencing] This Appeal has been filed by the Transport Corporation challenging the award dated 20.12.2012 passed by the Motor Accident Claims Tribunal (Vth Court of Small Causes, Chennai) in MCOP.No.1836 of 2011.

(2.) The Appellant Transport Corporation has challenged the Award only on the ground that the quantum of compensation awarded by the Tribunal is excessive.

(3.) The Tribunal under the impugned award directed the Appellant Transport Corporation to pay the respondents a compensation of Rs.4,42,500/- together with interest and costs as detailed hereunder: <FRM>JUDGEMENT_944_LAWS(MAD)9_2020_1.html</FRM>