NATIONAL INSURANCE COMPANY LTD. Vs. MANIMARAN

JUDGEMENT

(1.) Heard the learned counsel for the appellant and first respondent. The Insurance Company is the appellant herein.

(2.) The appeal is filed by the Insurance Company being aggrieved by the award passed by the Tribunal.

(3.) The short point canvassed in the appeal against the award passed by the Tribunal is that when the claim petition filed under Section 140 of the Motor Vehicles Act under no fault liability clause, the Tribunal has awarded Rs.65,500/- contrary to the provisions of the Act. Hence, pointing the legal error in the award, the present appeal is filed.