UNITED INDIA INSURANCE CO LTD Vs. VIJAYAKUMARI

JUDGEMENT

(1.) THE appeal is preferred by the appellant-Insurance Company, against the judgment and decree dated 21.04.2010 made in MCOP No.188 of 2006 on the file of Motor Accident Claims Tribunal, Sub Court, Gudiyatham.

(2.) WHEN the matter came up for hearing, the counsel for the Caveator objected the admission and on consent by both parties, the appeal was taken up for final hearing.

(3.) THE Learned counsel appearing for the respondents/claimants submitted that the Tribunal had considered all the relevant materials and evidence on record and came to the right conclusion and awarded a just, fair and reasonable compensation. It is a question of fact. It is not a perverse order. Hence the order of the Tribunal is in accordance with law and the same has to be confirmed.