PALLAVAN TRANSPORT CORPORATION Vs. THANGAMMAL

JUDGEMENT

(1.) THERE is no error in the finding of the Tribunal that the accident occurred on account of the rash and negligent, driving of the appellant bus. The appellant denied the accident in question. The claimant has given evidence as P.W. 1. Another eyewitness has given evidence as P.W.

(2.) THE quantum of compensation awarded is quite reasonable. Having regard to the permanent disability suffered by the claimant and the injuries suffered by her, we do not find any jurisdiction whatever to interfere with the award of Rs. 44,300/-.