NEW INDIA ASSURANCE CO LTD Vs. BOMMI

JUDGEMENT

(1.) This Appeal has been filed by the Insurance company challenging the award dated 07.07.2011 passed by the Motor Accident Claims Tribunal (VIth Court of Small Causes, Chennai) in MCOP.No.2942 of 2006.

(2.) The Tribunal under the impugned award directed the Appellant insurance company to pay the respondents 1 and 2 a compensation of Rs.523,370/- together with interest and costs as detailed hereunder:

(3.) At the outset, learned counsel for the Appellant submits that the entire award amount has been deposited to the credit of MCOP.No.2942 of 2006 and subsequently, the claimants have also withdrawn the said award amount.