AMSAMMAL Vs. N. PERIYASAMY

JUDGEMENT

(1.) Being aggrieved by the award passed in M.C.O.P.No.1474 of 2011 by the learned IV Additional District Judge, Motor Accident Claims Tribunal, Madurai, in apportionment, this appeal has been filed.

(2.) The brief facts of the case are as follows:-

(3.) Considering the oral and documentary evidence, the Tribunal held that the driver of the bus was responsible for the accident and awarded compensation of Rs.19,67,870/- along with interest at 7.5% p.a.