NATIONAL INSURANCE COMPANY LTD Vs. RENUGADEVI

JUDGEMENT

(1.) The appeal is preferred by the Insurance Company against the award dated 05.04.2002 made in MACTOP No. 196 of 2001 by the Motor Accident Claims Tribunal (Principal Sub Judge), Gobichettipalayam.

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

(3.) The learned Counsel appearing for the appellant/Insurance Company has questioned only the quantum of compensation awarded by the Tribunal by contending that the amount awarded by the Tribunal is excessive, exorbitant, without basis and justification. He further submitted that the Tribunal has wrongly fixed the monthly income at Rs. 4500/- without any basis and wrongly adopted the multiplier of 18 and the interest awarded at the rate of 9% per annum is also on the higher side and that therefore, the award passed by the Tribunal is not in accordance with law and the same has to be set aside.