MANAGING DIRECTOR Vs. VIJAYALAKSHMI

JUDGEMENT

(1.) The Transport Corporation has filed this Civil Miscellaneous Appeal, aggreived by the award, dtd. 18/9/2018 made in M.C.O.P.No.43 of 2018 , on the file of Motor Accident Claims Tribunal (Special District Judge), Krishnagiri fastening liability on the appellant/Transport Corporation to pay compensation to the claimants.

(2.) The 1st claimant has filed Cross Objection in Cross. Obj. No.30 of 2023, aggrieved over the insufficiency of the compensation awarded by the Tribunal in M.C.O.P.No.43 of 2018 on the file of the Motor Accident Claims Tribunal (Special District Judge), Krishnagiri.

(3.) Both the C.M.A and the Cross Objections are taken together for disposal.