NATIONAL INSURANCE COMPANY LTD. Vs. GANDHIMATI

JUDGEMENT

(1.) This case was heard through Video Conferencing :- This appeal has been filed by the Appellant Insurance Company challenging the Award dated 12.02.2013 passed by the Motor Accident Claims Tribunal, Chief Judicial Magistrate, Erode in M.C.OP.No.76 of 2011.

(2.) Heard Mr.G.Udayasankar, learned counsel for the Appellant and Ms.C.Ramaraj, learned counsel for the first respondent. The second and third respondents have remained exparte both before the Tribunal as well as this Court.

(3.) The Motor Accident Claims Tribunal under the impugned Award has directed the Appellant Insurance Company to pay the first respondent/claimant a compensation of Rs.1,14,300/- together with interest and cost for the injuries sustained by her as a result of an accident on 22.08.2010 caused by a vehicle insured with the Appellant.