POONGAVANAM Vs. RELIANCE GENERAL INS. CO. LTD.

JUDGEMENT

(1.) Leave granted.

(2.) Though served, nobody appears on behalf of the respondentInsurance Company. Heard Mr. G. Ananda Selvam, learned counsel appearing for the appellant.

(3.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the High Court of Judicature at Madras in C.M.A. No. 1918 of 2020 by which the High Court has allowed the said Appeal preferred by the respondent-Insurance Company and has reduced the amount of compensation awarded by the learned Motor Accidents Claims Tribunal (for short 'Tribunal') from Rs.9,80,150.00 to Rs.5,19,200.00, the original Claimant has preferred the present Appeal.