ORIENTAL INSURANCE CO LTD Vs. SAMAD

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/second respondent against the Award and Decree, dated 23.11.2001, made in M.C.O.P.No.1584 of 1999, on the file of the Motor Accident Claims Tribunal (Principal Sub-Judge), Tindivanam, awarding a compensation of Rs.11,00,000/- with 9% 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 has filed the above appeal praying to set aside the award and decree passed by the Tribunal.

(3.) HENCE, the first respondent, the owner of the said lorry and the second respondent its insurer are liable to pay compensation to the petitioner. The petitioner has claimed a compensation of Rs.18,00,000/- from the respondent under Section 166 of the Motor Vehicles Act.