UNITED INDIA INSURANCE COMPANY LIMITED Vs. ROOBIBAI

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal has been filed by the appellants/respondents against the Award and Decree, dated 23.12.2005, made in M.C.O.P.No.520 of 2002, on the file of the Motor Accident Claims Tribunal, Additional District Judge, Fast Track Court No.2, Ranipet, awarding a compensation of Rs.11,25,000/-.

(2.) Aggrieved by the said Award and Decree, the appellants/respondents have filed the above appeal praying to set aside the award and decree passed by the Tribunal.

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