NATIONAL INSURANCE CO LTD Vs. POOMALAI

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal has been filed by the appellant/second respondent against the Award and Decree, dated 25.09.2002, made in M.C.O.P. No. 1268 of 2000, on the file of the Motor Accident Claims Tribunal, Additional District-cum-Fast Track Court No. II, Salem, awarding a compensation of Rs. 50,000/- together with 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, the appellant/second respondent, The National Insurance Co. Ltd., Salem-1, has filed the above appeal praying to scale down the award from Rs. 50,000/- to Rs. 10,000/-.

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