UNITED INDIA INSURANCE CO LTD Vs. M MANSOOR

JUDGEMENT

(1.) The Appellant/Second Respondent/Insurance Company has preferred this Civil Miscellaneous Appeal as against the Award dated 28.04.2004 in M.C.O.P.No.4973 of 2001 passed by the Motor Accident Claims Tribunal viz., II Small Causes Court, Chennai.

(2.) On an appreciation of oral and documentary evidence available on record, the Claims Tribunal in the original Claim Petition had passed an Award on 28.04.2004 awarding a total compensation of Rs.24,65,668/- together with interest at 9% per annum from 07.08.2000 to 28.04.2004 with costs to the Respondents/Claimants 1 and 2 and directed the Appellant/Insurance Company to deposit the same within two months from the date of passing of the order.

(3.) Dissatisfied with the Award passed by the Tribunal, the Appellant/Insurance Company (Second Respondent) has preferred this Civil Miscellaneous Appeal before this Court.