DIVISIONAL MANAGER TAMIL NADU STATE TRANSPORT CORPORATION LTD Vs. MAHESWARI

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal arise against the award made in MCOP No.257 of 2007 dated 30.11.2007 on the file of the Motor Vehicles Accident Claims Tribunal and Additional District and Sessions Court (FTC) at Tirupattur.

(2.) THE State Transport Corporation is the appellant herein.

(3.) THE Tribunal found the rash and negligent driving of the bus belonging to the Transport Corporation the cause of the accident and directed payment of compensation as follows: