UNITED INDIA INSURANCE COMPANY LIMITED Vs. K BALASUBRAMANIAM

JUDGEMENT

(1.) WHEN the appeal came up for admission, though the caveator opposed the same, the main appeal itself is taken up for final disposal.

(2.) THE appeal is preferred by the appellant against the judgment and decree dated 22.04.2010 made in O.P. No.195 of 2008 on the file of the Motor Accident Claims Tribunal (Additional District Judge and Fast Track Court " I), Erode.

(3.) LEARNED counsel appearing for the first respondent/claimant 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. Hence, the order of the Tribunal is in accordance with law and the same has to be confirmed.