STATE EXPRESS TRANSPORT CORPORATION LIMITED Vs. PAREETHA, JARINA BANU, ZIRAJUDEEN AND MOHIDEEN PITCHAI

JUDGEMENT

(1.) The appeal is preferred by the appellant/ Transport Corporation against the judgment and Decree dated 04.10.2002 made in M.A.C.T.O.P. No. 27 of 2001 on the file of the Motor Accidents Claims Tribunal, II Additional District Judge, Tirunelveli.

(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 contended that the compensation awarded by the Tribunal is excessive, exorbitant and also without any basis and justification. He further contended that the Tribunal has wrongly adopted the multiplier of "8". Therefore, the award passed by the Tribunal is not in accordance with law and the same has to be set aside.