UNITED INDIA INSURANCE COMPANY LTD Vs. GEETHADEVI

JUDGEMENT

(1.) Though this matter is listed for admission, by consent of learned Counsel for the parties, the appeal is taken up for final disposal and since the matter is of the year 2007.

(2.) The insurer-United India Insurance Company Limited is in appeal challenging the judgment and award passed in MVC No. 189(sic)/2000 dated 1.9.2005 by MACT. Bangalore, whereunder the Tribunal has awarded a compensation of Rs. 5,67,068/- with interest at 6% p.a. from the date of petiton till payment to the legal heirs of the deceased Sri. Prathaparam Koil, who is said to have expired on account of injuries sustained in a road traffic accident on 15.03,2000.

(3.) The facts in nut-shell are as follows: