MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION LIMITED, COIMBATORE DIVISION I Vs. USHA NANDHINI ALIAS USHA; J SRINIVAS AND THE BRANCH MANAGER, TAMIL NADU STATE TRANSPORT CORPORATION LIMITED (JEEVA TRANSPORT CORPORATION)

JUDGEMENT

(1.) Aggrieved by the award of the Motor Accident Claims Tribunal, Second Additional Subordinate Court, Gobichettipalayam, passed in M.C.O.P. No. 44 of 1999 dated 5.10.2001, the Tamil Nadu State Transport Corporation has filed this appeal against the award of Rs. 3,41,290/-.

(2.) The background facts leading to the filing of the above said C.M.A. are as follows: