MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION LTD Vs. R RANI; MINOR ANANDAN; MINOR ANTHONY, SULOCHANA

JUDGEMENT

(1.) The appeal is preferred by the Transport Corporation-appellant against the award made in MCOP. No. 158 of 2006 dated 31.10.2006 by the Motor Vehicles Accidents Claims Tribunal and Fast Track Court No. II, Tindivanam.

(2.) Background facts in a nutshell are as follows:

(3.) The learned Counsel appearing for the appellant/Transport Corporation questioned only the quantum of compensation awarded by the Tribunal and contended that the amount awarded by the Tribunal is excessive, exorbitant, without basis and justification and therefore, the award passed by the Tribunal is not in accordance with law and the same has to be set aside.