MANAGING DIRECTOR, TAMIL NADU STATE EXPRESS TRANSPORT CORPORATION LIMITED, PALLAVAN SALAI, CHENNAI Vs. P BABY

JUDGEMENT

(1.) Heard the learned counsel appearing for both sides and perused the records carefully.

(2.) It is a case of fatal. The manner of the accident is not in dispute. The appellant / Transport Corporation has filed this appeal only questioning the quantum.

(3.) The learned counsel appearing for the appellant / Transport Corporation would submit that the Tribunal has failed to deduct 1/3 amount from the income of the deceased towards personal expenses and hence, excessively awarded under the head of loss of income. He would further submit that the Tribunal has awarded a sum of Rs.1,00,000/- towards pain and sufferings and Rs.1,00,000/- towards loss of love and affection, which are too high and therefore, the award passed under the said heads may be reduced. Thus, he prayed to reduce the compensation awarded by the Tribunal.