MANAGING DIRECTOR Vs. RAMARAO

JUDGEMENT

(1.) BEING aggrieved by the finding, regarding negligence and the quantum of compensation of Rs.1,00,000/-, awarded to a 73 years old man, who sustained a grievous injury in the right leg, which resulted in amputation below knee, Metropolitan Transport Corporation, Chennai, has preferred this appeal, with a delay of 992 days in representation. Delay in representation is condoned. Registry is directed to number the appeal. Considering the passage of time, the appeal itself is taken up the hearing and disposed of, at the admission stage itself.

(2.) AT the time, when the matter came up for hearing, taking note of a recent decision in Govind Yadav v. New India Assurance Company Ltd., reported in 2012 ACJ 28 (SC), wherein, the Supreme Court has awarded a compensation of Rs.1,00,000/- under the head, pain and suffering, to a person, whose leg has been amputated and considering the similarity in the facts and circumstances of the case, Mr.S.S.Swaminathan, learned counsel for the appellant-Transport Corporation, was directed to explain, as to how, a decision is being taken by the Transport Corporation to file appeals, arising out of the awards passed by Claims Tribunal.

(3.) THE Managing Director of the Transport Corporation has appeared in person and explained the process involved in filing the appeal.