DEVI Vs. JEYABHARATHY AND CO PVT LTD

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/petitioner against the Award and Decree, dated 23.11.2004, made in M.C.O.P.No.2200 of 1999, on the file of the Motor Accident Claims Tribunal, Small Causes Court No.VI, Chennai, awarding a compensation of Rs.69,200/- 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/petitioner has filed the above appeal praying to set aside the said award and decree passed by the Tribunal and enhance the award amount.

(3.) THE said car belonging to the first respondent and the same was insured with the second respondent/the United India Insurance Co., Ltd., As such, both respondents are jointly and severally are liable to pay compensation of a sum of Rs.1,50,000/- with interest from the date of filing the petition till the date of payment of compensation, which was claimed by the petitioner in the said claim petition.