LAWS(MAD)-2010-11-573

TAMIL NADU STATE TRANSPORT CORPORATION Vs. PADICHI AND MURUGESAN

Decided On November 08, 2010
TAMIL NADU STATE TRANSPORT CORPORATION Appellant
V/S
PADICHI AND MURUGESAN Respondents

JUDGEMENT

(1.) This appeal is preferred by the Appellant-Transport Corporation against the judgment and Decree dated 18.07.2005 made in M.C.O.P No. 236 of 2002 on the file of the Motor Accidents Claims TribunalAdditional District Judge-cum-Fast Track Court, Pudukottai.

(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 compensation awarded by the Tribunal is excessive, exorbitant and also without any basis and justification. Further he contended that the Tribunal ought not to have adopted the multiplier of '17' on the basis of the age of the deceased, since he was a bachelor. Therefore, the order passed by the Tribunal is not in accordance with law and hence the same should be set aside.