BRANCH MANAGER NATIONAL INSURANCE CO LTD Vs. ARULDOSS

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/second respondent against the Award and Decree, dated 30.09.2004, made in M.C.O.P.No.1031 of 2003, on the file of the Motor Accident Claims Tribunal, II Addl. District Court, Pondicherry, awarding a compensation of Rs.1,21,246/- together 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 Branch Manager, National Insurance Co., Ltd., Villupuram has filed the above appeal praying to set aside the award and decree passed by the Tribunal.

(3.) REGARDING the said accident, a criminal case has been registered by the Station House Officer, Thirukkanur Police Station, Pondicherry, in Crime No.75/2003, dated 30.05.2003.