MINOR SIVA REP BY HIS FATHER ETHIRAJ AS NEXT FRIEND AND NATURAL GUARDIAN Vs. MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the Judgment and Decree dated 14.09.2004 made in M.A.C.T.No.609 of 1999 on the file of the Motor Accident Claims Tribunal, (Additional District Judge, Fast Tack Court-II), Kancheepuram.

(2.) The facts of the case are as follows:-

(3.) Considering the evidence and documents related to the occurrence, age of the claimant, period of treatment and disability suffered, the claimant has claimed a sum of Rs. 3,00,000/- as compensation and the Tribunal has awarded a sum of Rs. 83,000/- and the breakup details are as under :