ORIENTAL INSURANCE COMPANY Vs. G PAULRAJ AND BALAMURUGAN

JUDGEMENT

(1.) The appeal is preferred by the Insurance Company against the award and decrial award dated 05.02.2008made in MCOP No. 9 of 2007 on the file of the Motor Accidents Claims Tribunal/ Sub Court, Arupukottai.

(2.) Background facts in a nutshell are as follows:

(3.) Learned Counsel for the Appellant/Insurance Company questioned only the quantum of compensation awarded by the Tribunal and submitted that the compensation awarded by the Tribunal is excessive, exorbitant and without any basis and justification. Hence the order passed by the Tribunal is not in accordance with law and the same should be set aside.