NEW INDIA ASSURANCE CO.LTD Vs. N.UMA

JUDGEMENT

(1.) The insurance company is the appellant in this appeal. It is aggrieved by the impugned Judgment and Decree dated 17.08.2015 passed by the Motor Vehicles Accident Claims Tribunal (VI Court of Small Causes) Chennai in M.C.O.P.No.585 of 2012.

(2.) In this appeal, the appellant - Insurance Company has questioned the quantum of compensation awarded by the Tribunal to the respondents/claimants 1 to 3.

(3.) By the impugned Judgment and Decree, the Tribunal has awarded a sum of Rs.21,16,000/- together with interest at 7.5% per annum from the date of claim petition till the date of deposit, to the respondents/claimants 1 to 3.