NATIONAL INSURANCE CO. LTD Vs. JEBAMANI

JUDGEMENT

(1.) The judgment and decree dated 20.09.2019 passed in M.C.O.P. No.3482 of 2017 by the learned II Judge, Small Causes Court No.II-cum-Motor Accidents Claims Tribunal, Chennai, is under challenge in the present Civil Miscellaneous Appeal.

(2.) The National Insurance Co. Ltd., is the appellant, filed the present Civil Miscellaneous Appeal, questioning the quantum of compensation awarded by the Tribunal.

(3.) The accident occurred on 02.05.2017 at about 03.45 P.M., at GNT Road, near Vadakarai Signal Redhills Bridge. The Madhavaram Traffic Investigation registered a case in Crime No.129 of 2017.