THE MANAGING DIRECTOR Vs. VIJAYACHITRA

JUDGEMENT

(1.) This appeal has been filed by the transport corporation only on the ground that the compensation awarded by the Tribunal under the impugned award dtd. 25/9/2012 passed in MCOP. No.1087 of 2009 by the Motor Accident Claims Tribunal, Additional District Judge and Special Judge for EC Act Cases, Salem is excessive.

(2.) A person by name Kanagaraj died on 4/3/2009 as a result of an accident caused by a bus bearing Registration No.TN 30 N 0812, owned by the appellant/transport corporation.

(3.) The dependents of the deceased, who are the respondents in this appeal, have preferred a claim before the Motor Accident Claims Tribunal seeking compensation for the death of Kanagaraj.