UNITED INDIA INSURANCE CO. LTD Vs. CHANDRA

JUDGEMENT

(1.) (This Appeal was taken up for hearing through Video Conferencing) This appeal has been filed by the Appellant/Insurance Company challenging the award dated 04.09.2008 passed by the the Motor Accident Claims Tribunal / Additional District Judge, Dharmapuri in MCOP.No.378 of 2006.

(2.) Heard Mr.S.Arun Kumar, learned counsel for the Appellant.

(3.) The Appellant has challenged the award on the ground that the quantum of compensation awarded by the Tribunal is excessive and also on the ground that they are not liable to compensate the claim of the claimant, since the driver of the insured vehicle was not possessing a driving license at the time of the accident.