NEW INDIA ASSURANCE COMPANY LIMITED Vs. R RAJA

JUDGEMENT

(1.) WHEN the appeal came up for admission, by consent, the main appeal itself is taken up for final hearing.

(2.) THE Civil Miscellaneous Appeal is filed by the appellant-Insurance Company against the Judgment and decree dated 14.09.2010 made in M.C.O.P.No.934 of 2007 on the file of the Motor Accidents Claims Tribunal (Chief Judicial Magistrate), Krishnagiri.

(3.) LEARNED counsel appearing for the respondents 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.