MANAGING DIRECTOR Vs. ANJALAI

JUDGEMENT

(1.) THIS appeal is filed at the instance of the Tamil Nadu State Transport Corporation against the award passed by the Motor Accident Claims Tribunal, Perambalur in M.C.O.P.No.599 of 2000 dated 20.02.2002 praying to set aside the award of the tribunal.

(2.) THE Tribunal after having considered the oral and documentary evidence adduced on either side had passed an award of Rs.1,33,000/- with interest at 9% p.a. as against the claim of Rs.5,00,000/-.

(3.) THE tribunal, after having considered both oral and documentary evidence adduced on either side by an order dated 20.02.2002 passed an award granting compensation of Rs.1,33,000/- with interest at 9% in favour of the claimants. Challenging the above said award of the tribunal, the State Transport Corporation had preferred this appeal.