UNITED INDIA INSURANCE CO LTD Vs. S ARUMUGAM

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/third respondent against the Award and Decree, dated 02.03.2006, made in M.C.O.P.No.290 of 2004, on the file of the Motor Accident Claims Tribunal, II Additional Sub Court, Gobichettipalayam, awarding a compensation of Rs.3,27,800/- 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 appellant/third respondent has filed the above appeal praying to scale down the award and decree passed by the Tribunal.

(3.) THE learned Motor Accident Claims Tribunal had framed two issues for the consideration namely: (i) At whose negligence the accident had happened? (ii) Whether the petitioner is entitled to get compensation? If so, what is the quantum of compensation?