RELIANCE GENERAL INS. CO. LTD Vs. N.MAHESH

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant- insurer and the learned counsel appearing for respondent No.1-claimant.

(2.) Respondent No.2 is served and unrepresented.

(3.) Instant appeal is filed by the insurer questioning the compensation awarded by the Tribunal in M.V.C. No.6725 of 2015 in terms of the judgment and award dtd. 26/3/2014. The claim petition filed by the claimant seeking compensation was allowed by awarding compensation of Rs.5,94,400.00 along with interest at the rate of 6% per annum from the date of the petition till the date of payment.