MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION LTD Vs. MINOR P SHANMUGAPRIYAN, NEXT FRIEND GUARDIAN, FATHER PALANIVEL AND ORS

JUDGEMENT

(1.) These appeals are taken up for final disposal at the time of admission itself.

(2.) The Civil Miscellaneous Appeals are filed by the Transport Corporation against the common Award and Decree made in MCOP Nos. 93, 158 to 160, 162, 179 to 183 of 2010 dated 22.07.2010 on the file of the Motor Accidents Claims Tribunal (Chief Judicial Magistrate) Erode.

(3.) Since these appeals arise out of the common accident and common award, they are taken up together and disposed of by a common judgment.