ORIENTAL INSURANCE CO LTD Vs. PACHAIAMMAL

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/second respondent against the Award and Decree, dated 08.01.2003, made in M.C.O.P.No.425 of 2002, on the file of the Motor Accident Claims Tribunal, Additional District Court, Virudhachalam, awarding a compensation of Rs.11,00,000/- with 9% interest per annum, from the date of filing petition till the date of payment of compensation.

(2.) AGGRIEVED by the said Award and Decree, the appellant/second respondent has filed the above appeal praying to set aside the said award and decree passed by the Tribunal.

(3.) AS the first respondent is the owner of the tractor and the second respondent is its insurer, both are liable to pay compensation to the petitioners.