THE MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION (COIMBATORE DIVISION-II) LTD Vs. P RAMAN; KARUPPAMMAL; KALAMANI AND MINOR CHINNASWAMY @ SAMPATH (MINOR REP BY MOTHER AND NEXT FRIEND KALAMANI)

JUDGEMENT

(1.) By consent of both the parties, the main CMA itself is taken up for final disposal.

(2.) This Civil Miscellaneous Appeal is filed by the Transport Corporation against the Decree and Judgment made in MCOP No. 403 of 2004 dated 16.10.2006 on the file of the Motor Accidents Claims Tribunal and Additional District Court (Fast Track Court No. 5), Coimbatore at Tiruppur.

(3.) Background facts in a nutshell are as follows: