ORIENTAL INSURANCE CO LTD Vs. RAJESWARI

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal has been filed by the appellants/respondents 3 and 4 against the Award and Decree, dated 27.03.2006, made in M.C.O.P. No. 553 of 2002, on the file of the Motor Accident Claims Tribunal, Additional District Court, Fast Track Court, Vellore, awarding a compensation of Rs. 6,22,200/- 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 appellants/respondents 3 and 4 have 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: