(1.) Being aggrieved by the quantum of compensation of Rs.27,33,000/-, awarded to the legal representatives of the deceased, with interest @ 7.5% per annum, the Managing Director, Tamil Nadu State Transport Corporation, Villupuram, has filed the present appeal.
(2.) Record of proceedings shows that pending appeal, vide order dated 13.04.2014 made in M.P(MD)No.1 of 2015, respondent No.2, has been declared, as major, and her guardian has been discharged.
(3.) Though several grounds have been raised, assailing the correctness of the award, made in MCOP.No.209 of 2009, dated 28.02.2014, on the file of the Motor Accidents Claims Tribunal, Sub Court, Kulithalai, inviting the attention of this Court, to the decision, made in Oriental Insurance Co.Ltd., vs. Raja Esakki, reported in 2015 (1) TNMAC 344(DB), Mr.Royce Emmanuel, learned counsel for the appellant corporation, submitted that the Claims Tribunal has exceeded in its jurisdiction, in determining the quantum of compensation, without deducting income-tax. According to him, 20% of income, ought to have been deducted towards income-tax.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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