BRANCH MANAGER NEW INDIA ASSURANCE COMPANY LTD BRANCH OFFICE NO 793 JAWAHAR BAZAAR KATUR 639 001 Vs. 1 REVATHI

JUDGEMENT

(1.) When The Appeal came up for admission, by consent, The main Appeal itself is taken up for final hearing.

(2.) The Appeal is preferred by The Appellant-Insurance Company against The judgment and decree dated 24.3.2005 made in M.C.O.P. No.7376 of 2004 on The filed of The Motor Vehicle Claims Tribunal, Fast Track Court No.III. Namakkal.

(3.) Learned Counsel appearing for The respondents 1 to 3 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. Hence, The order of The Tribunal is in accordance with law and The same has to be confirmed.