MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT Vs. NAGARAJAN

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant and no representation for the respondent.

(2.) The appeal is filed by the Transport Corporation aggrieved by the quantum of compensation fixed by the Tribunal for the injury sustained by the claimant.

(3.) The learned counsel appearing for the appellant would submit that the injured, while travelling in his two wheeler, was hit by the Transport Corporation bus, in which the injured sustained permanent disability. Due to fracture of right elbow and commutated body and spine scapula, the Tribunal has fixed the permanent disability at 60% and applied multiplier '18', which is excessive.