BRANCH MANAGER Vs. NATHIYA

JUDGEMENT

(1.) This appeal has been filed by the insurance company challenging the award dated 12.06.2013 passed by the Motor Accident Claims Tribunal (Sub Court, Harur) in MCOP.No.323 of 2009.

(2.) The Appellant insurance company has challenged the award on the ground of its liability to pay entire compensation as well as they have also challenged the quantum of compensation assessed by the Tribunal. The claimant was a pillion rider in the insured motor cycle when the accident happened. It was a case of collision between two motor vehicles, out of which one is insured with the Appellant insurance company and the other is uninsured.

(3.) The Tribunal under the impugned award has directed the Appellant insurance company to pay the claimants a sum of Rs.7,71,987/- as compensation together with interest and costs as detailed hereunder: