ORIENTAL INSURANCE COMPANY LIMITED Vs. N BALAGANESAN

JUDGEMENT

(1.) The Appellant/Second Respondent has preferred this Civil Miscellaneous Appeal as against the Award dated 31.01.2006 in M.A.C.T.O.P.No.1098 of 2003 passed by the Motor Accidents Claims Tribunal viz., Sub Judge, Krishnagiri.

(2.) The Tribunal viz., Sub Judge, Krishnagiri, while passing orders in M.A.C.T.O.P.No.1098 of 2003 on 31.01.2006, had inter alia opined that the First Respondent/Claimant is entitled to claim a sum of Rs.19,09,000/- etc. and passed an Award accordingly directing the Appellant/Insurance Company (Second Respondent) to pay the aforesaid amount of compensation within a period of two months from the date of passing of the Award.

(3.) Before the Tribunal viz., Sub Judge, Krishnagiri, witnesses P.W.1 to P.W.3 were examined and Exs.P.1 to P.23 were marked. On the side of the Appellant/Insurance Company, no one was examined and no documents were marked.