TAMIL NADU STATE TRANSPORT Vs. MINOR THENMOZHI @ POONGODI

JUDGEMENT

(1.) AGGRIEVED by the award of the Motor Accident Claims Tribunal (Additional District Judge. Fast Track Court No. IV), Coimbatore at Tiruppur dated 5.9.2005 made in MACTOP No. 1373 of 2000, the Tamil Nadu State Transport Corporation Limited, Coimbatore has filed this appeal.

(2.) IN respect of grievous injuries sustained in an accident that took place on 3.9.2000, the respondent herein claimant through her guardian prayed for a compensation of Rs. 5,00,000. The Tribunal, on appreciation of oral and documentary evidence, has passed an award of Rs. 58,140 with interest at 7.5%. Questioning the same, the Transport Corporation has filed this appeal.

(3.) LEARNED Counsel for the appellant fairly states that they are aggrieved only with regard to quantum determined by the Tribunal. In such circumstances, there is no need to go into the finding regarding negligence.