NEW INDIA ASSURANCE CO LTD Vs. A MANI

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellants/respondents 3 and 4, against the Award and Decree, dated 10.08.2004, made in M.C.O.P.No.298 of 2003, on the file of the Motor Accident Claims Tribunal (Subordinate Judge-cum-Chief Judicial Magistrate), Coimbatore, awarding a compensation of Rs.4,64,000/- together with 9% interest per annum, from the date of filing the claim petition till the date of payment of compensation.

(2.) AGGRIEVED by that award and decree, the appellants/respondents 3 and 4 have filed the above appeal praying to set aside the award and decree passed by the Tribunal.

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