DHANAMMAL Vs. ANNAMALAI

JUDGEMENT

(1.) BY consent, the main appeal itself is taken up for disposal at the time of admission.

(2.) THE appeal is preferred by the claimants against the judgment and decree dated 23.09.2005 made in MCOP No.554 of 2004 on the file of the Motor Accident Claims Tribunal and Chief Judicial Magistrate, Thiruvannamalai.

(3.) THE learned counsel appearing for the 3rd respondent/ Insurance Company submitted that the Tribunal has considered all the relevant materials and evidence on record and came to the right conclusion and awarded a just, fair and reasonable compensation. Hence, the order of the Tribunal is in accordance with law and the same has to be confirmed.