THE MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION Vs. MINOR K. GAYATHRI REP. BY HER FATHER KAMARAJ

JUDGEMENT

(1.) THE Transport Corporation has filed the above appeal challenging the quantum of compensation awarded by the Motor Accidents Claims Tribunal (Subordinate Judge), Bhavani, in and by award dated 30.03.2012 in M.C.O.P.No.359 of 2009, contending that the compensation amount awarded by the Tribunal under different heads is extremely on the higher side.

(2.) NOT being satisfied with the quantum of compensation amount awarded by the Tribunal, the claimant has filed the above Cross Objection, seeking enhancement of the compensation amount.

(3.) THE claimant is the minor girl aged about 10 years and she is represented by her father Mr.K.Kamaraj. With regard to the quantum of compensation, it is the case of the claimant that on account of the accident, the claimant had sustained the following injuries_