MANAGING DIRECTOR TAMIL NADU STATE TRANSPORT CORPORATION VILLUPURAM DIVISION I LIMITED Vs. ANNAPOORANI

JUDGEMENT

(1.) THIS appeal is filed at the instance of the Transport Corporation against the award passed by the Motor Accident Claims Tribunal cum Principal Sub Judge, Tindivanam.

(2.) THE case of the parties before the tribunal in brief is as follows:-

(3.) THE learned counsel appearing for the appellant Transport Corporation would submit that the tribunal had failed to consider the evidence of R.W.1 conductor and erred in coming to the conclusion that the driver of the bus alone was responsible for the cause of accident. THE tribunal ought to have rejected the evidence of the interested witness viz., P.W.2.