NEW INDIA ASSURANCE CO LTD Vs. VIJAYALAKSHMI

JUDGEMENT

(1.) WHEN the matter came up for admission, the same was opposed by the learned counsel appearing for caveators and by consent, the matter was taken up for final disposal.

(2.) THE appeal is preferred by the appellant-Assurance Company against the order dated 24.02.2010 made in MCOP.No.80 of 2006 on the file of the Motor Accidents Claims Tribunal, Additional Subordinate Judge, Tiruppur.

(3.) LEARNED counsel appearing for the respondents 1 to 4 / 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 based on valid materials and it is on the question of fact and it is not a perverse order. Hence the order of the Tribunal is in accordance with law and the same has to be confirmed.