TAMIL NADU STATE TRANSPORT Vs. N. RAMAJEYAM

JUDGEMENT

(1.) AGGRIEVED by the award of the Motor Accident Claims Tribunal, Coimbatore dated 13.4.2005 in MACTOP No. 1044 of 2004, the Managing Director, Tamil Nadu Transport Corporation, Coimbatore Division, has filed this appeal.

(2.) IN respect of death of one Karthi k in a motor vehicle accident that took place on 8.1.2004, respondent Nos. 1 and 3 herein parent-claimants, prayed for a compensation of Rs. 5,00,000. The Tribunal, on appreciation of oral and documentary evidence, after finding that the accident was caused due to the negligence of the driver of the vehicle concerned, passed an award for Rs. 2,91,000 with interest at the rate of 9% per annum from the date of petition till the date of deposit. Questioning the same, the Transport Corporation has filed the present appeal.

(3.) AT the outset, learned Counsel for the appellant fairly states that they are mainly aggrieved only with regard to the quantum determined by the Tribunal. In such circumstances, it is necessary for this Court to go into the finding relating to negligence.