MANAGING DIRECTOR Vs. KALA

JUDGEMENT

(1.) Aggrieved by the award of the Motor Accident Claims Tribunal(Sub Court), Chidambaram, dated 4.7.1995 made in M.C.O.P.No.345 of 1993, the erstwhile Thanthi Periyar Transport Corporation Limited, Villupuram, has filed the above appeal before this Court.

(2.) In respect of the grievous injuries sustained in a motor vehicles accident that took place on 7.06.1993, the respondent herein filed a claim petition for Rs.2,00,000/-. Before the Tribunal, the claimant herself has been examined as PW1 and one Dr.Pandian as PW2 and Exs.P1 to P33 have been marked in support of her claim for compensation. On the side of the Transport Corporation, no one was examined and no document was marked in support of the defence.

(3.) The Tribunal, on appreciation of the oral and documentary evidence, holding that the accident was caused due to negligence of the driver of the Corporation bus, passed an award of Rs.1,18,000/- with interest at 9% per annum from the date of petition till the date of deposit. Questioning the said award, the Transport Corporation has filed the above appeal.