RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. NAGARATHINAM

JUDGEMENT

(1.) This appeal has been filed by the Insurance Company challenging the award dated 05.08.2015 passed by the Motor Accident Claims Tribunal IV Court of Small Causes, Chennai in MCOP No.2735 of 2011.

(2.) The appellant / Insurance Company has challenged the impugned award questioning the quantum of compensation awarded by the Tribunal as according to them, it is excessive.

(3.) The Tribunal under the impugned award directed the appellant / Insurance Company to pay the respondents 1 and 2 / claimants a compensation of Rs.8,60,000/- together with interests and costs as detailed hereunder :-