THE METROPOLITAN TRANSPORT (CORPORATION CHENNAI DIVISION II) LIMITED REP. BY ITS MANAGING DIRECTOR PREVIOUSLY DR. AMBEDKAR TRANSPORT CORPORATION LIMITED, CHENNAI Vs. SMT. JALAMARY

JUDGEMENT

(1.) The Transport Corporation -respondent in M.C.O.P.No.1861 of 1996 on the file of Vth Judge, Court of Small Causes, Chennai, has preferred the appeal aggrieved against the award dated 16.2.1999.

(2.) The case in brief is as follows: -

(3.) The respondent Corporation resisted the application stating that the claimant travelled in the bus and attempted to get down with luggage and fell down and sustained injuries. In short, the claimant had sustained injuries because of her negligence and for which, no compensation is payable.