UNITED INDIA INSURANCE CO. LTD. Vs. M.VIJAYALAKSHMI

JUDGEMENT

(1.) This appeal was heard through the Video Conferencing

(2.) The first respondent sustained injuries as a result of an accident on 08.06.2009 caused by a vehicle, owned by the third respondent and insured with the Appellant / Insurance Company. She preferred a claim before the Motor Accidents Claims Tribunal (Principal Subordinate Court), Coimbatore in MCOP No.830 of 2009 seeking compensation of Rs.5,00,000/- for the injuries sustained by her as a result of the accident.

(3.) The Motor Accidents Claims Tribunal, (Principal Subordinate Court), Coimbatore under the impugned award directed the appellant to pay the first respondent / claimant a compensation of Rs.3,60,034/- together with interests and costs, as detailed hereunder :- <FRM>JUDGEMENT_787_LAWS(MAD)9_2020.html</FRM>