MANAGING DIRECTOR TAMILNADU STATE TRANSPORT CORPORATION COIMBATORE DIVISION LTD Vs. MARUTHAMUTHU ALIAS MUTHU

JUDGEMENT

(1.) TAMIL Nadu State Transport Corporation, Coimbatore Division is the appellant.

(2.) IN respect of grievous injuries sustained in a motor vehicle accident that took place on 25.02.1997, the first respondent herein / claimant, prayed for a compensation of a sum of Rs.3,25,000/-. The Tribunal, on appreciation of oral and documentary evidence, passed an award for a sum of Rs.90,000/- together with interest at the rate of 9% per annum from the date of petition till date of deposit. Questioning the same, present appeal has been filed.

(3.) IT is seen from the evidence of PW.1, injured-claimant that due to the accident that took place on 25.02.1997, he fell down from the bus and sustained fracture on his left side rib and also sustained injuries on his left leg, right knee. According to him, he was in the hospital from 07.03.1997 to 16.03.1997 as in-patient. He further deposed that he was working as an Assistant in Maharaja Sweets. In addition to the evidence of PW.1, Dr. Md. Jupair was examined as PW.2. The accident register has been marked as Ex.P.4, case summary as Ex.P.6, medical chits as Ex.P.7, medical bills as Ex.P.8, disability certificate as Ex.P.9 and X-ray as Ex.P.10.