MANAGING DIRECTOR Vs. THENMOZHI, W/O LATE SUNDARESAN; MINOR GOWTHAMAN, S/O LATE SUNDARESAN; MANGALAM, W/O GOPALAKRISHNAN

JUDGEMENT

(1.) The present appeal has been filed to set aside the award, dated 21.06.2013, passed in M.C.O.P.No.229 of 2010, by the Motor Accident Claims Tribunal-cum-Subordinate Judge, Kulithalai.

(2.) The appellant Transport Corporation is the respondent in M.C.O.P.No.229 of 2010 on the file of Motor Accident Claims Tribunal-cum-Sub- Court, Kulithalai. The respondents are the claimants. The respondents filed claim petition, claiming a sum of Rs.1,50,00,000/-, as compensation, for the death of husband of the first respondent, father of the second respondent and son of the third respondent. The Tribunal awarded a sum of Rs.73,26,450/-, as compensation. Against the said award, dated 21.06.2013, the appellant has filed the present appeal.

(3.) Facts of the case: