MANAGING DIRECTOR Vs. MARATHAL

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree dated 05.07.2002 passed in M.C.O.P.No.416 of 1995 on the file of the Motor Accidents Claims Tribunal (Sub Court), Tiruppur.

(2.) THE Civil Miscellaneous Appeal is filed by the Tamil Nadu State Transport Corporation, represented by its Managing Director, Coimbatore as against the award of the Motor Accidents Claims Tribunal, viz. Sub Court, Tirupur dated 05.07.2002 passed in M.C.O.P.No.416 of 1995, granting a compensation of Rs.2,50,000/-.

(3.) THE Appellant / Transport Corporation pleaded that the claimant was not at all a passenger of the bus bearing Registration No.TN 37 N 0400 and that the bus did not involve in any accident and denied the occurrence on the said date.