NAGESWARI Vs. THE STATE TRANSPORT CORPORATION

JUDGEMENT

(1.) The aggrieved claimant is on appeal challenging the order dated 28.6.2004 made in MCOP No. 110/2003 on the file of Motor Accidents Claims Tribunal, Sankarankoil.

(2.) The case of the claimant is that her aunt was riding her TVS Moped when the bus belonging to the respondent dashed her from behind and caused her death. The claimant sought compensation to the tune of Rs. 5 lakhs, but the Tribunal awarded a sum of Rs. 72,000/- with interest at 9% p.a., and cost. Contending that the sum awarded was inadequate, this appeal has been filed.

(3.) Even though this court has serious doubts as to the very entitlement of the appellant to lodge this claim, the fact remains that the respondent corporation did not choose to file any appeal. Therefore this court has to necessarily adjudicate the appellant's contentions.