NATIONAL INSURANCE CO LTD Vs. S MARIAPPAN

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/second respondent against the Award and Decree, dated 23.02.2004, made in M.C.O.P.No.740 of 1995, on the file of the Motor Accident Claims Tribunal, Sub Court, Sangagiri, awarding a compensation of Rs.1,50,000/- together with 9% interest per annum, from the date of filing the claim petition till the date of payment of compensation.

(2.) AGGRIEVED by the said Award and Decree, the appellant/second respondent has filed the above appeal praying to set aside the award and decree passed by the Tribunal.

(3.) THE learned Motor Accident Claims Tribunal had framed two issues for the consideration namely: