PANJALAI Vs. JEYAVEL

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 19.06.2006 made in M.A.C.T.O.P. No.131 of 2003 by the Motor Accident Claims Tribunal, 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 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.