MANAGING DIRECTOR Vs. GOVINDARAJ

JUDGEMENT

(1.) THE Civil Miscellaneous Appeal is preferred by the appellant/Tamil nadu State Transport Corporation, Kumbakonam Division No.I Limited, Kumbakonam/respondent as against the award dated 11.07.2002 passed by the Motor Accidents Claims Tribunal viz., the Additional District Judge, Nagapattinam in M.C.O.P.No.51 of 2002 granting a total compensation of Rs.90,000/- along with interest at 9% per annum from the date filing of the petition till date of payment.

(2.) THE respondent/claimant has filed the claim petition claiming a total compensation of Rs.3,00,000/- under various heads for the injuries sustained by him in a road accident.