RAHIM KUTTY Vs. NEW INDIA ASSURANCE CO.LTD

JUDGEMENT

(1.) Dated this the 08th day of March, 2021 This appeal is directed against an award passed by Motor Accidents Claims Tribunal, Kollam on 13.03.2008 in O.P(M.V) No.851/2004.

(2.) For the sake of clarity, the parties to this appeal will hereinafter be referred to as the petitioner and respondents 1 and 2 in accordance with their status in the Original Petition.

(3.) In the award under challenge, the Tribunal has awarded a compensation of Rs.1,28,300/-(Rupees one lakh twenty Eight Thousand and Three Hundred only) and directed the 1 st respondent to pay the same with interest at the rate of 7.5% per annum from 08.07.2004, the date of the claim petition till the date of realization. Aggrieved thereby, the 1st respondent is now before this Court in the appeal on hand.