UNITED INDIA INSURANCE CO LTD Vs. M. KALIAPPAN

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal on hand is preferred against the judgment and decree dated 08.04.2015 passed in M.C.O.P. No.2490 of 2012 on the file of the learned V Judge, V Small Causes Court- cum-Motor Accidents Claims Tribunal, Chennai.

(2.) M/s.United India Insurance Company Limited, who is the appellant, filed the present Civil Miscellaneous Appeal, questioning the quantum of compensation awarded by the Tribunal.

(3.) The learned counsel appearing on behalf of the appellant- Insurance Company mainly contended that the manner in which the Tribunal assessed the quantum of compensation is improper and not in consonance with the nature of injuries sustained by the first respondent- claimant due to the accident. In other words, there are contradictions between the deposition of the Doctor before the Tribunal and the Medical Records. There are inconsistencies between the documents and the evidences. Therefore, the Tribunal has not considered all these vital factors and granted exorbitant compensation, resulted filing of an appeal by the appellant-Insurance Company.