UNITED INDIA INSURANCE CO LTD, MADURAI Vs. KONDAPPAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant / Insurance Company against the order/award dated 23.02.2007, passed by the Motor Accidents Claims Tribunal - Sub Court, Kovilpatti in M.C.O.P.No.27 of 2005.

(2.) The first respondent herein has filed a claim petition in M.C.O.P.No.27 of 2005 on the file of the Motor Accidents Claims Tribunal - Sub Court, Kovilpatti, under Sections 166 and 140 of the Motor Vehicles Act, claiming a sum of Rs.5,00,000/- (Rupees Five Lakhs Only) for the injuries sustained by him in a motor accident. The Tribunal, by the order/award, dated 23.02.2007, has partly allowed the said claim petition and directed the 2nd respondent / Insurance Company to pay a sum of Rs.85,000/- (Rupees Eighty Five Thousand Only) with interest at the rate of 7.5% per annum from the date of filing of petition till the date of deposit (excluding the period of default, if any). Feeling aggrieved, the appellant / Insurance Company has filed the present Civil Miscellaneous Appeal.

(3.) The case of the claimant before the Tribunal:-