MANAGING DIRECTOR Vs. MUGUNDAN

JUDGEMENT

(1.) The instant appeal has been filed by the Transport Corporation challenging the quantum of compensation awarded by the Motor Accident Claims Tribunal, No.IV Fast Track Court, Ponneri in MCOP. No.107 of 2006 in its award dated 23.01.2009. The brief facts leading to the filing of the instant appeal are as follows:-

(2.) The respondent sustained injuries as a result of an accident that took place on 19.11.2005 caused by a bus bearing registration No.TN21- N-0552 owned by the Appellant Transport Corporation. The respondent preferred a compensation claim before the Motor Accident Claims Tribunal in M.C.O.P.No.107 of 2006 seeking for a compensation of Rs. 2,00,000/- as a result of the said accident. The Motor Accident Claim Tribunal by its award dated 23.01.2009 in M.C.O.P.No.107 of 2006 directed the Appellant to pay the respondent a sum of Rs. 83,900/- together with interest at the rate of 7.5% per annum from the date of claim till the date of realization.

(3.) Aggrieved by the quantum of compensation awarded by the Tribunal, the Appellant Transport Corporation has filed the instant appeal.