NEW INDIA ASSURANCE CO. LTD. Vs. B.CHINNADURAI

JUDGEMENT

(1.) The Insurance Company is the appellant in this appeal. In this appeal, the appellant-Insurance Company has questioned the liability fastened on its vide the impugned Judgment and decree dated 23.09.2010 passed by the Motor Accident Claims Tribunal ( VI Small Causes Court) Chennai in M.C.O.P.No.2382/2005.

(2.) By the impugned Judgment and Decree, the Tribunal has computed a compensation of Rs.3,03,000/- directing the appellantInsurance Company and the 3 rd respondent-Tamil Nadu State Transport Corporation to pay equally 50% of compensation on account of contributory negligence on the part of the drivers of the insured van and the 3 rd respondent TNSTC bus involved in the accident.

(3.) The aforesaid compensation was awarded to the 1 st respondent/claimant viz., B.Chinnadurai as the legal representative of the deceased Vishalakshi together with interest at 7.5% per annum from the date of filing of the claim petition till the date of deposit.