NEW INDIA ASSURANCE CO LTD Vs. SARASWATHI SHARMA

JUDGEMENT

(1.) THE appeal is preferred by the appellant-Insurance Company, against the judgment and decree dated 20.07.2010 made in MCOP No.1330 of 2007 on the file of Motor Accident Claims Tribunal, II Court of Small Causes, Chennai.

(2.) THE learned counsel for the respondents/claimants vehemently opposed the admission and hence by consent of both parties, the appeal was taken up for final hearing at the admission stage itself.

(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.