UNITED INDIA INSURANCE CO LTD Vs. THAMIZHARASI

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/respondent against the Award and Decree, dated 24.03.2005, made in M.C.O.P.No.76 of 2000, on the file of the Motor Accident Claims Tribunal, Sub Court, Panruti, awarding a compensation amount of Rs.3,51,000/- 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 passed by the Motor Accident Claims Tribunal, the appellant/respondent has filed the above appeal praying to scale down the award passed by the Tribunal.

(3.) THE Motor Accident Claims Tribunal had framed four issues for consideration namely (i) Who is responsible for the accident? (ii) Whether the petitioners are entitled to get compensation? If so, what is the quantum of compensation? (iii) Who is liable to pay compensation? (iv) To what other relief, the petitioners are entitled?