MANAGING DIRECTOR Vs. THIRUMATHI NANGAYARKARASI

JUDGEMENT

(1.) BEING aggrieved by the award of compensation of Rs. 20,00,000/ - in M.C.O.P. No. 1433 of 2002 on the file of Motor Accidents Claims Tribunal (II Judge, Court of Small Causes), Chennai, dated 26.04.2005, the Tamil Nadu State Express Transport Corporation has filed this appeal.

(2.) THE brief facts are as follows:

(3.) TO substantiate their claim, before the Tribunal, the wife of the deceased/claimant in M.C.O.P. No. 1433 of 2002 examined herself as P.W. 1 and one Mr. Vijayakumar was examined as P.W. 2 and Exs. P. 1 to P. 14 were marked. On the side of the appellant Transport Corporation, two witnesses were examined as R.Ws. 1 & 2 and Exs. R. 1 to R. 13 were marked.