MANAGING DIRECTOR PALLAVAN TRANSPORT CORPORATION LTD PALLAVAN HOUSE ANNA SALAI MADRAS 2 Vs. KUPPUSAMY

JUDGEMENT

(1.) PALLAVAN Transport Corporation, aggrieved over the award of compensation of Rs. 19,000/- payable to the respondent injured, has filed this appeal.

(2.) ON 9.9.1989 at about 3.15 p.m., the claimant viz., Kuppusamy was riding on his cycle on his left side from south to north. During that time, the bus belonging to the appellant Corporation came on the same direction and dashed against the cyclist, due to which, the claimant fell down, and sustained grievous injuries.

(3.) WHILE assailing the judgment impugned, Mr. Arul Murugan, the learned Counsel for the appellant would contend that the Tribunal is wrong on both aspects viz., nagligence and quantum.