BRANCH MANAGER NATIONAL INSURANCE CO LTD Vs. SUMATHI

JUDGEMENT

(1.) 1. The above Civil Miscellaneous Appeal has been filed by the appellant/respondent against the Award and Decree, dated 21.04.2003, made in M.C.O.P.No.825 of 2001, on the file of the Motor Accident Claims Tribunal, Principal District Court, Nagapattinam, awarding a compensation of Rs.3,94,120/- together with interest at the rate of 9% 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/respondent has filed the above appeal praying to set aside the award and decree passed by the Tribunal.

(3.) HENCE, the petitioners have claimed a compensation of Rs.15,00,000/- together with interest and costs from the first respondent, the owner of the bus, the second respondent, the owner of the lorry and third respondent, the insurer of the lorry under Section 166 of the Motor Vehicles Act.