UNITED INDIA INSURANCE CO LTD Vs. RAJESWARI

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/third respondent against the Award and Decree, dated 24.09.2008, made in M.C.O.P.No.275 of 2007, on the file of the Motor Accident Claims Tribunal (Additional District Judge - FTC No.4), Bhavani at Erode District, awarding a compensation of Rs.3,00,000/- together with interest at the rate of 7.5% 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/third respondent has filed the above appeal praying for scaling down and modifying the award and decree passed by the Tribunal.

(3.) THE first respondent is the driver, the second respondent is the owner of the said bus and the third respondent is the insurer of the said bus involved in the said accident. Hence, the first and second petitioners, who are the daughter and son of the deceased Veerammal have claimed a compensation of Rs.7,00,000/- together with interest at the rate of 18% per annum from the respondents, under Section 166 of the Motor Vehicles Act.