NATIONAL INSURANCE COMPANY LTD Vs. D BALU

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal has been filed by the appellant/second respondent against the Award and Decree, dated 18.04.2006, made in M.C.O.P.No.1743 of 2004, on the file of the Motor Accident Claims Tribunal (First Additional Sub-Court), Cuddalore, awarding a compensation of Rs.2,80,000/- with 7.5% interest per annum, from the date of filing petition till the date of payment of compensation.

(2.) Aggrieved by the said Award and Decree, the appellant/second respondent, The National Insurance Co., Ltd., has filed the above appeal praying to set aside the said award and decree.

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