NATIONAL INSURANCE CO LTD Vs. VISALAKSHI

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal has been filed by the appellant/second respondent against the Award and Decree, dated 08.04.2008, made in M.C.O.P.No.417 of 2007, on the file of the Motor Accident Claims Tribunal, Additional District, Fast Track Court, Vellore, awarding a compensation of Rs.89,000/- with 6% 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, National Insurance Co., Ltd., has filed the above appeal praying to set aside the said award and decree.

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