UNITED INDIA INSURANCE CO LTD Vs. C PUSHKALAMBAL

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/third respondent against the Award and Decree, dated 05.04.2004, made in M.C.O.P.No.839 of 1999, on the file of the Motor Accident Claims Tribunal, Additional District Court, Fast Track Court No. V, Coimbatore at Tiruppur, awarding a compensation of Rs.5,31,260/- 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/third respondent has filed the above appeal praying to set aside the said award and decree passed by the Tribunal.

(3.) HENCE, the first respondent, the driver of the said lorry, the second respondent its owner and third respondent, the insurer of the lorry are liable to pay compensation to him. The petitioner has claimed a compensation to him. The petitioner has claimed a compensation of Rs.5,00,000/- together with interest at the rate of 12% per annum from the date of filing the petition till the date of payment of compensation, with costs, from all the three respondents, under Section 166 of the Motor Vehicles Act, 1988.