(1.) Heard the learned counsel for the appellant and the 1st and 2nd respondents.
(2.) The appellant Insurance Company is aggrieved by the impugned Judgment and Decree dtd. 22/7/2010 passed by the Motor Accidents Claims Tribunal, Chennai, Court of Small Causes, Chennai in M.C.O.P.No.265 of 2011.
(3.) By the impugned Judgment and Decree, the Tribunal has awarded a sum of Rs.4,16,000.00 together with interest at 7.5% per annum, from the date of the claim petition till the date of deposit, to the 1st and 2nd respondents/claimants.