MANAGING DIRECTOR, TAMILNADU STATE TRANSPORT CORPORATION LTD Vs. J PREMA; VINOTH KANNAN J ; J KAVIARASAN; MINOR J KALAIVANI; THANGAMMA

JUDGEMENT

(1.) Being aggrieved by the judgment and decree made in MCOP No.1752 of 2007 dated 12.11.2009, on the file of the Motor Accidents Claims Tribunal (1st Additional District Judge), Salem, awarding a sum of Rs.13,94,250/- as compensation to the legal representatives of the deceased, the present appeal is filed.

(2.) On 19.08.2015, there was no representation for the transport Corporation. Hence, registry was directed to post the matter on 20.08.2015. Today, also there is no representation.

(3.) Mr.R.Jaikumar, learned counsel for the respondents made submissions to sustain the award.