ORIENTAL INSURANCE CO LTD Vs. MUMTAJ BIVI

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.1041 of 1999, on the file of the Motor Accident Claims Tribunal (Principal Sub-Judge), Tindivanam, awarding a compensation of Rs.60,000/- 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.) REGARDING the said accident, a criminal case has been registered at the Tindivanam Police Station in Crime No.116/1998, as against the driver of the first respondent's lorry, under Sections 279 and 337 of I.P.C.