NEW INDIA ASSURANCE CO. LTD. Vs. T. VEERESH

JUDGEMENT

(1.) Heard the learned counsel for both the parties and perused the records. For the purpose of convenience, the parties are referred to in this appeal, as per their rank before the Tribunal.

(2.) The insurance company has preferred this appeal, challenging the impugned Judgment dated 09.01.2009 passed in MVC. No.81/2008, on the file of the Civil Judge (Sr.Dn) and MACT Gangavathi, awarding compensation of Rs.64,513/-/- with interest at the rate of 8% per annum from the date of petition till deposit.

(3.) The factual matrix of the case are as under;