METROPOLITAN TRANSPORT CORPORATION Vs. S SELVARAJ

JUDGEMENT

(1.) BEING aggrieved by the award dated 23rd november, 1998 made in M. C. O. P. No. 3408 of 1996 on the file of the Motor Accident claims Tribunal (VI-judge, Small Causes court), Madras, the respondent herein the transport Corporation, has filed the above appeal. Being not satisfied with the quantum of compensation awarded the petitioner in the said M. C. O. P. has filed Cross Objections seeking enhancement of compensation.

(2.) THE learned Counsel for the appellant confined his submissions to the quantum of compensation alone and has not questioned the finding of the Tribunal regarding negligence and liability of the transport Corporation to pay the compensation.

(3.) THE short facts that are necessary for deciding the issue regarding the quantum of compensation payable alone is set out hereunder: the respondent herein was travelling in a bus owned by the appellant and it was plying in route No. 7g on 2nd August, 1996 and before he could get down from the bus the driver of the bus suddenly started the bus and due to that the respondent fell down and sustained very serious injuries.