NATIONAL INSURANCE CO. LTD Vs. K. SOUNDARAJAN

JUDGEMENT

(1.) In this Civil Miscellaneous Appeal, the appellant Insurance Company has challenged the impugned Judgment and Decree dated 17.03.2010 passed by the Motor Accidents Claims Tribunal, Fast Track Court (Additional District Court), Dharmapuri in M.C.O.P.No.45 of 2006.

(2.) By the impugned Judgment and Decree, the Tribunal has awarded a sum of Rs.1,73,672/- as compensation together with interest at 7.5% per annum from the date of filing of the claim petition till the date of deposit and costs, to the 1st respondent/claimant under the following heads:-

(3.) Learned counsel for the appellant Insurance Company is present. The learned counsel for the 1 st respondent/claimant is also present. The 2 nd respondent has remained exparte and the 3 rd respondent has left.