CHANDIRA Vs. KANTHASAMY

JUDGEMENT

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

(2.) THE appeal is preferred by the claimants against the judgment and decree dated 17.01.2002 made in M.C.O.P. No.160 of 1999 on the file of the Motor Accident Claims Tribunal, Principal District Judge, Thiruvannamalai.

(3.) THE learned counsel appearing for the 2nd respondent-Insurance Company submitted that the Tribunal has considered all the relevant materials and evidence on record. Further, he stated that at the time of allowing the condone delay petition, this Court has held that the claimants are entitled the interest only from the date of numbering the C.M.A. as per the order dated 23.11.2010. Further, he submitted that the Tribunal had considered all the materials available on records and awarded a just fair and reasonable compensation. Hence, the award passed by the Tribunal is in accordance with law and the matter has to be confirmed with interest.