METROPOLITAN TRANSPORT CORPORATION LTD Vs. RUKKU

JUDGEMENT

(1.) The instant appeal has been filed by the transport corporation challenging the award dated 21.04.2010 passed by the Motor Accident Claims Tribunal, II Judge, Small Causes Court, Chennai in MCOP.No.4237 of 2007.

(2.) The brief facts leading to the filing of the instant appeal are as follows:

(3.) Aggrieved by the impugned award dated 21.04.2010 passed in MCOP.No.4237 of 2007, the instant appeal has been filed by the appellant/transport corporation.