BRANCH MANAGER Vs. K. SIVAGURU

JUDGEMENT

(1.) This civil miscellaneous appeal has been filed by the Insurance company challenging the award dated 04.06.2015 passed by the Motor Accident Claims Tribunal ( Subordinate Judge at Hosur) in MCOP.No.48 of 2012.

(2.) Heard Ms.R.Sree Vidhya, learned counsel for the Appellant Insurance Company and Mr.Mukund R Pandiyan, learned counsel for the first respondent. The second respondent has remained exparte both before this Court as well as this Court.

(3.) The Appellant Insurance company has challenged the impugned award on the following grounds (a) the entire fault for the cause of the accident is on the side of the first respondent/claimant and therefore, they are not liable to pay the compensation and (b) the quantum of compensation awarded by the Tribunal is excessive.