NATIONAL INSURANCE CO LTD Vs. THIRUMOORTHY DEATH

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/second respondent against the Award and Decree, dated 26.04.2007, made in M.C.O.P.No.133 of 2006, on the file of the Motor Accident Claims Tribunal, Additional District Court, Fast Track Court No.III, Vridhachalam, awarding a compensation of Rs.3,80,000/- together with interest at the rate of 7.5% per annum from the date of filing the petition till the date of payment of compensation.

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

(3.) REGARDING the said accident, a criminal case has been registered at the Tittakudi Police Station in Crime No.28/2005.