NEW INDIA ASSURANCE COMPANY LIMITED Vs. MASIAMMAL

JUDGEMENT

(1.) The Appellant/Second Respondent Insurance Company has filed the Civil Miscellaneous Appeal as against the Award dated 06.07.2005 in M.C.O.P.No.265 of 2003 passed by the Motor Accidents Claims Tribunal viz., Sub Judge, Krishnagiri.

(2.) The Claims Tribunal viz., Sub Judge, Krishnagiri had passed an Award in the Original Claim Petition filed by the Respondents 1 to 7/Claimants holding that the Respondents 1 to 7/Claimants holding that the Respondents 1 to 7/Claimants are entitled to a total compensation of Rs.5,90,000/- from the date of filing of the petition till date of deposit together with interest at 9% per annum and also with procosts.

(3.) Before the Tribunal on the side of the Respondents 1 to 7/Claimants, witnesses P.W.1 and P.W.2 were examined and Ex.P.1 to P.3 were marked. On the side of the Appellant/ Second Respondent Insurance Company, no one witness was examined and no documents were marked.