NATIONAL INSURANCE CO.LTD Vs. B.KAMALA

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal has been filed by the appellant the National Insurance Company Limited, against the award and decree made in MCOP. No. 461 of 2002 on the file of the Motor Accidents Claims Tribunal, Additional District Court, Fast Track Court No. II, Madurai, for awarding compensation of Rs. 2,75,006/-(Rupees two lakhs seventy five thousand and six only) together with 7.5% interest per annum from the date of filing of the claim petition till the date of compensation.

(2.) The brief facts of the case are as follows:

(3.) The 2nd respondent/National Insurance Company Ltd has filed a counter statement and resisted the claim petition as follows: