MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION LIMITED (COIMBATORE DIVISION I) LIMITED Vs. SAGUNTHALA

JUDGEMENT

(1.) Aggrieved by the award of the Motor Accidents Claims Tribunal (Fast Track Court No. 5), Coimbatore at Tiruppur, in MCOP No. 763 of 1999, dated 23.12.2005, Tamil Nadu State Transport Corporation Limited, Coimbatore, has filed the present Appeal.

(2.) In respect of grievous injuries sustained in a Motor Vehicle Accident that took place on 23.11.1998, the first respondent herein prayed for a compensation of Rs. 15,00,000/-. The Tribunal, on appreciation of the oral and documentary evidence, passed an award for Rs. 9,73,000/- with interest at 9% per annum. Questioning the same, the Transport Corporation has filed the present Appeal.

(3.) Even at the outset, Learned Counsel for the appellant fairly states that they are mainly aggrieved with regard to the quantum determined by the Tribunal.