NATIONAL INSURANCE CO LTD Vs. NARAYANASWAMY

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal has been filed by the appellant/third respondent against the Award and Decree, dated 27.07.2004, made in M.C.O.P. No. 2813 of 2000, on the file of the Motor Accident Claims Tribunal, Small Causes Court No. VI, Chennai, awarding a compensation of Rs.5,00,000/- together with interest at the rate of 9% 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, The National Insurance Co., Ltd., Chennai-600 108 has filed the above appeal praying to set aside the award and decree passed by the Tribunal.

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