NATIONAL INSURANCE COMPANY LIMITED Vs. ARUPUTHAMANI KRISHNARAJA

JUDGEMENT

(1.) This appeal is preferred by the appellant-Insurance Company against the judgment and Decree dated 31.03.2009 made in M.C.O.P.No.160 of 2006 on the file of the Motor Accidents Claims Tribunal, Additional District Court/Fast Track Court No.1, Tirunelveli.

(2.) Background facts in a nutshell are as follows:

(3.) Learned counsel appearing for the appellant-Insurance Company questioned only the quantum of compensation awarded by the Tribunal and vehemently contended that the compensation awarded by the Tribunal is excessive, exorbitant and also without any basis and justification. She further submitted that the Tribunal has wrongly fixed a sum of Rs.5,000/- towards monthly income of the deceased, since there is no evidence on record to support the claim of the claimants. Therefore, the award passed by the Tribunal is not in accordance with law and the same has to be set aside.