MANAGING DIRECTOR Vs. E RENUKA DEVI

JUDGEMENT

(1.) AGGRIEVED by the award of the Motor Accident Claims Tribunal, Fast Track Court No. I, Coimbatore dated 16. 09. 2003 made in MCOP. No. 641 of 2000, the Tamil Nadu State Transport Corporation, Division III, Ooty, has filed this appeal.

(2.) IN respect of death of one Elangovan in a road accident that took place on 28. 11. 1999, respondents 1 to 6 herein prayed for a compensation of a sum of Rs. 5 lakhs. The Tribunal, on appreciation of oral and documentary evidence, passed an sum of Rs. 3,28,000/- with interest at the rate of 9% per annum from the date of petition till the date of deposit. Questioning the same, Transport Corporation has filed the present appeal.

(3.) EVEN at the outset, learned counsel appearing for the appellant fairly states that they are aggrieved only with regard to quantum of compensation determined by the Tribunal, it is unnecessary for this Court to go into that aspect.