UNITED INDIA INSURANCE CO LTD Vs. SUSAIRAJ

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/second respondent against the Award and Decree, dated 21.09.2004, made in M.C.O.P.No.369 of 2002, on the file of the Motor Accident Claims Tribunal (Additional District Judge - FTC No.5), Coimbatore at Tiruppur, awarding a compensation of Rs.4,20,549/- 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/second respondent has filed the above appeal praying to scale down the award and decree passed by the Tribunal.

(3.) REGARDING the said accident, a criminal case has been registered against the first respondent, driver in Crime No.797/2001 under Sections 337 and 279 of I.P.C.