MANAGING DIRECTOR Vs. AJAY MARAR

JUDGEMENT

(1.) THE appeal in C.M.A.No.1974 of 2006 is preferred by the State Transport Corporation against the award of compensation of Rs.24,59,700/- in M.A.C.T.O.P.No.2940 of 2000 on the file of Motor Accident Claims Tribunal (II Judge, Small Causes Court, Chennai) for the injuries sustained by the Respondent/Claimant in a road traffic accident on 22.5.1999.

(2.) BEING dissatisfied with the quantum of compensation awarded by the Tribunal, the Claimant has filed Cross Objection No.26 of 2006.

(3.) ACCORDING to the Corporation, it was no way responsible for the accident and therefore it is not liable to pay the compensation. The TNSTC has also inter alia raised objection as to the age, status and income of the claimant and pleaded that the quantum of compensation claimed is excessive and on the higher side.