MANAGING DIRECTOR, ANNAI SATHYA Vs. CHINNAMMAL

JUDGEMENT

(1.) ANNAI Sathya Transport Corporation is the appellant herein.

(2.) CHALLENGING the award dated 2.2.1993 in MCOP No. 390 of 1991 on the file of the Subordinate Judge, Sankari, this appeal has been filed before this Court on the ground of negligence.

(3.) THE contention of the appellant was that the deceased alone was negligent by riding the bicycle from north to south and suddenly darted across the road and consequently, there was an accident and as such, the appellant was not liable to pay any compensation.