NEW INDIA ASSURANCE CO. LTD Vs. ANANDA KUMAR

JUDGEMENT

(1.) The 2nd respondent had remained exparte before the Tribunal. Therefore, after hearing of the learned counsel for the appellant and the 1st respondent, this Civil Miscellaneous Appeal was taken up for hearing and reserved for pronouncing orders.

(2.) This Civil Miscellaneous Appeal has been filed by the appellant Insurance Company, against the impugned Judgment and Decree dated 19/3/2010 passed by the Motor Accident Claims Tribunal, (III Court of Small Causes, Chennai), Chennai, in M.C.O.P.No.107 of 2005.

(3.) By the impugned Judgment and Decree, the Tribunal has awarded a sum of Rs.1,22,700.00 together with interest at 7.5% per annum from the date of the numbering of the claim petition till the date of deposit, to the 1st respondent/claimant.