NEW INDIA ASSURANCE CO LTD Vs. G SAKTHIVEL

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/second respondent against the Award and Decree, dated 11.12.2003, made in M.C.O.P.No.1025 of 2003, on the file of the Motor Accident Claims Tribunal, Additional District Judge (Fast Track Court No.II), Cuddalore, awarding a compensation of Rs.2,97,450/- 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/second respondent, the New India Assurance Company Ltd., Cuddalore, has filed the above appeal praying to set aside the said award and decree.

(3.) REGARDING the said accident, a criminal case has been registered at Thiagadurgam Police Station as Crime No.226/2001.