MANAGING DIRCTOR Vs. GOVINDARAJ

JUDGEMENT

(1.) HEARD the learned counsel appearing for the appellant.

(2.) THE present appeal has been filed by the Tamilnadu State Transport Corporation (Madurai Division-V) against the award passed by the Motor Accidents Claims Tribunal, awarding a sum of Rs.3,55,000/-, as against the claim of Rs.5,00,000/-, to the minor claimant/respondent who sustained injuries on account of motor vehicle accident. Finding of the Tribunal shows that the accident had occurred due to the negligence of the driver of the vehicle belonging to the Transport Corporation. THE present appeal relates only to the question of quantum.