- (1.) Leave granted.
(2.) The First set of Civil Appeals i.e. Civil Appeals arising out of Special Leave Petition(C)Nos.12944-12945 of 2007 are filed by the Tamil Nadu State Transport Corporation and the second set of Civil Appeals i.e. Civil Appeals arising out of Special Leave Petition (C)Nos.6500-6501 of 2008 are filed by the claimant.
(3.) In the first set of Civil Appeals, the stand of the appellant is that the amount of compensation awarded by the Motor Accident Claims Tribunal and the High Court is excessive and, therefore, the same requires to be modified/reduced.;