BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. Vs. SELVANAYAKI

JUDGEMENT

(1.) There is no representation on behalf of the contesting 1 st to 3rd respondents. The 4th and 5th respondents were set exparte before the Tribunal. Since no adverse orders are proposed to be passed against the contesting 1st to 3rd respondents, this Civil Miscellaneous Appeal is taken up for hearing and is disposed by this Judgment.

(2.) The Insurance Company is the appellant and is aggrieved by the impugned Judgment and Decree dated 02.08.2011, passed by the Motor Accident Claims Tribunal, Additional Subordinate Court, Tiruppur, in M.C.O.P.No.498 of 2008.

(3.) By the impugned Judgment and Decree, the Tribunal has awarded a sum of Rs.3,22,000/- together with interest at 7.5% per annum from the date of filing of the claim petition till the date of deposit, to the 1st to 3rd respondents/claimants.