UNITED INDIA INSURANCE COMPANY LIMITED Vs. PUSPHAVALLI

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/United India Insurance Company, against the award and decree passed by the Motor Accident Claims Tribunal (Sub-Court) Panruti in M.A.C.T.O.P. No. 75 of 2000, dated 24.03.2005, for awarding a compensation of Rs.3,15,000/- together with the interest at the rate of 9% per annum, from the date of filing the claim petition till the date of payment of compensation.

(2.) AGGRIEVED by the said award and decree, passed by the Tribunal in M.A.C.T.O.P. No. 75 of 2000, dated 24.03.2005, the appellant//United India Insurance Company has filed the above appeal praying to scale down the said compensation of Rs.3,15,000/-.

(3.) THIS respondent does not admit that the petitioner has sustained grievous injuries and the petitioner is put into strict proof of the same.