THE MANAGING DIRECTOR TAMIL NADU STATE TRANSPORT CORPORATION LTD Vs. T. SENTHIL CHANDRASEKAR AND OTHERS

JUDGEMENT

(1.) This appeal is preferred by the appellant-Transport Corporation challenging the quantum of compensation awarded to the claimant, who was injured in a road accident that took place on 05.12.2005.

(2.) The injured was 22 years old on the date of accident and he had suffered serious head injury, haemorrhage and fracture. Hence, he approached the Motor Accident Claims Tribunal, Coimbatore with a claim of Rs. 10,00,000/-. The Tribunal has awarded Rs. 2,39,145/- as compensation. Though the appeal was filed in the year 2009, it was numbered only in the year 2017. No cross appeal is filed by the claimant.

(3.) The only question that has to be considered is with respect to the quantum of compensation awarded by the Tribunal.