UNITED INDIA INSURANCE CO LTD Vs. VELLINGIRI

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal has been filed by the appellant/third respondent against the Award and Decree, dated 12.03.2007, made in M.C.O.P. No. 122 of 2005, on the file of the Motor Accident Claims Tribunal, Sub-Ordinate Court, Udumalpet, awarding a compensation of Rs. 2,70,000/- together with 7.5% interest per annum, from the date of filing the claim petition till the date of payment of compensation.

(2.) Aggrieved by the said Award and Decree, the appellant/third respondent has filed the above appeal praying to scale down the award and decree passed by the Tribunal.

(3.) The short facts of the case are as follows: