TAMILNADU STATE TRANSPORT CORPORATION Vs. ISAKKIAMMAL

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 13.08.1999 passed in M.C.O.P.No.143 of 1994 by the learned Motor Accidents Claims Tribunal -cum -the Principal Subordinate Judge, Tenkasi.

(2.) HEARD the learned counsel appearing for the appellant, the learned counsel appearing for the respondent Nos.1 to 6 and the learned counsel appearing for the respondent No.8. Despite printing the name of R7, he has not entered appearance.

(3.) THE Tribunal vide judgment dated 13.08.1999 awarded compensation to a tune of Rs.90,000/ - (Rupees ninety thousand only) under the following sub -heads: