DIVISIONAL MANAGER, NATIONAL INSURANCE CO , LTD Vs. SHANTHI

JUDGEMENT

(1.) The Insurance Company is the appellant. It is aggrieved by the impugned Judgment and Decree dated 20.07.2010 passed by the Motor Accidents Claims Tribunal at Pondicherry (Principal Sub Judge), Pondicherry in M.C.O.P.No.709 of 2007.

(2.) By the impugned Judgment and Decree, the Tribunal has awarded a sum of Rs.2,61,400/- as compensation together with interest at 7.5% p.a. from the date of the claim petition till the date of deposit and costs, to the 1 st respondent/claimant for the injuries suffered by her.

(3.) This case has been listed on several occasions since the lockdown was imposed and after it was lifted. However, there is no representation on behalf of the 1 st respondent/claimant and the 2 nd respondent owner of the insured vehicle. Since this issue is squarely covered by several decisions of this Court, this appeal was taken up for final hearing today. After hearing, the learned counsel for the appellant, this case was reserved for passing orders.