MANAGER NATIONAL INSURANCE COMPANY LTD Vs. JANAKI

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 26.02.2010 made in M.C.O.P. No.2 of 2009 on the file of the Motor Accident Claims Tribunal (Principal District Judge), Namakkal.

(3.) LEARNED counsel appearing for the first respondent/claimant 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.