ORIENTAL INSURANCE COMPANY LTD , BRANCH MANAGER Vs. DEIVENDRAN; MAHALINGAM; MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT COPORATION DIVISION - V LTD

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal has been filed by the appellant/The Oriental Insurance Company Ltd.,/2nd respondent against the award and decree passed in MCOP. No. 13 of 2005 on the file of the Motor Accident Claims Tribunal/Additional District Judge-cum-Fast Track Court, Virudhunagar, dated 30.12.2005 for awarding a compensation a sum of Rs. 1,46,356/- together with interest at the rate of 7.5% per annum, from the date of filing the claim petition till date of payment of compensation.

(2.) Aggrieved by the said award, the appeal has filed to set aside the same.

(3.) The brief facts of the case are as follows: