STATE EXPRESS TRANSPORT CORPORATION TAMIL NADU LTD Vs. V GOVINDARAJ

JUDGEMENT

(1.) The State Express Transport Corporation is on appeal challenging the award dated 7.3.2008 passed in M.C.O.P.No.240 of 2006 on the file of the Motor Accidents Claims Tribunal (Sub Court), Virudhunagar.

(2.) At the time of admission, learned counsel for the appellant fairly states that entire award amount was deposited and even before pursuing the appeal remedy, the entire award amount has been withdrawn by the claimant by consent.

(3.) In National Insurance Co. Ltd., - vs. - Balbir Kaur & others, (Civil Appeal No.5340 of 2000 dated 30.4.2008), the Apex Court held as follows: