MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION LIMITED Vs. N. ANNAKODI

JUDGEMENT

(1.) This appeal is preferred by the Appellant-Transport Corporation against the judgment and Decree dated 19.03.2004 made in M.C.O.P No. 117 of 2001 on the file of the Motor Accidents Claims Tribunal, Additional District & Sessions Court, Fast Track Court No. IV, Madurai.

(2.) Background facts in a nutshell are as follows:

(3.) Learned Counsel appearing for the Appellant/Transport Corporation questioned only the quantum of compensation awarded by the Tribunal and vehemently contended that the amount awarded by the Tribunal is excessive, exorbitant and also without any basis and justification. Therefore, the award passed by the Tribunal is not in accordance with law and hence the same has to be set aside.