NEW INDIA ASSURANCE COMPANY LTD Vs. MINOR VAITHEKI

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal has been filed by the appellant/second respondent against the Award and Decree, dated 28.08.2003, made in M.A.C.T.O.P.No.279 of 2002, on the file of the Motor Accident Claims Tribunal (Subordinate Judge), Krishnagiri, awarding a compensation of Rs.3,10,000/- 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, The Branch Manager, The New India Assurance Company Ltd., Karaikkal, has filed the above appeal praying to set aside the said award and decree.

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