ORIENTAL INSURANCE CO LTD Vs. J MAGESHWARI

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/third respondent against the Award and Decree, dated 26.06.2007, made in M.C.O.P.No.489 of 2006, on the file of the Motor Accident Claims Tribunal, Principal District Sessions Court, Fast Track Court No.III, Coimbatore, awarding a compensation of Rs.6,12,500/- with 7.5% 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/third respondent, The Oriental Insurance Co., Ltd., Kadappakada, Quilon, Kerala State, 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 filed against the first respondent, the driver of the lorry, in Crime No.235/2004, under Sections 279, 337 and 304(a) of I.P.C. by the Kinathukadavu Police Station, Pollachi and it is pending before the Judicial Magistrate, Pollachi.