ORIENTAL INSURANCE COMPANY LIMITED Vs. CHINNAPPAN, MOHAMMED REBEEK, SAKTHIVEL AND NATIONAL INSURANCE COMPANY

JUDGEMENT

(1.) This appeal is preferred by the Appellant-Insurance Company against the judgment and decree dated 01.11.2007 made in M.C.O.P. No. 359 of 2007 on the file of the Motor Accidents Claim Tribunal, Fast Track Court No. II, Additional District Judge, Pattukottai.

(2.) Background facts in a nutshell are as follows:

(3.) Learned Counsel appearing for the Appellant-Insurance Company questioned only the quantum of compensation awarded by the Tribunal and contended that the compensation awarded by the Tribunal is excessive, exorbitant and also without any basis and justification. He further submitted that the Tribunal has awarded a sum of Rs. 1,80,000/-towards loss of income, which is very excessive. Therefore, the award passed by the Tribunal is not in accordance with law and the same has to be set aside.