NATIONAL INSURANCE CO LTD Vs. MUTHUSWAMY

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is preferred by the Appellant / National Insurance Company Limited against the award and Decree passed in M.C.O.P. No. 246 of 2004, dated 11.09.2006 on the file of Motor Accident Claims Tribunal, Sub Court, Bhavani, Erode District on awarding a compensation a sum of Rs. 4,77,915/- with interest at the rate of 6% per annum from the date of filing the claim petition till the date of payment of compensation.

(2.) Not being satisfied with the award and decree passed by the Tribunal, the first Respondent/claimant has filed the Cross Objection No. 155 of 2010 for enhancement of a sum of Rs. 2,00,000/-.

(3.) The short facts of the case are as follows: