UNITED INDIA INSURANCE CO LTD Vs. S PADMAVATHY

JUDGEMENT

(1.) The Appellant/Second Respondent/Insurance Company has preferred this Civil Miscellaneous Appeal as against the Award dated 28.04.2004 in M.C.O.P.No.4554 of 2000 passed by the Motor Accident Claims Tribunal viz., II Small Causes Court, Chennai.

(2.) The Tribunal had passed an Award in the original Claim Petition O.P.No. 4554 of 2000 granting a total compensation of Rs.10,03,000/- together with interest at 9% per annum from the date of filing of the petition till the date of deposit, etc., in favour of the first Respondent/Claimant and directed the Appellant/Insurance Company to pay the Award amount within a period of two months from the date of passing of the award.

(3.) Before the Tribunal, a common Award was passed in M.C.O.P.Nos.4973/2001, 4561/2000 and 4554/2000. However, in the present Civil Miscellaneous Appeal before this Court, we concerned with M.C.O.P.No.4554/2000. A common evidence was taken and witnesses P.Ws.1 to 5 were examined and Exs.P1 to P27 were marked in the aforesaid M.C.O.P. case.