NEW INDIA ASSURANCE COMPANY LTD. Vs. GENERAL MANAGER

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award passed in M.C.O.P.No.350 of 2000 dated 03.03.2005, on the file of the Motor Accidents Claims Tribunal(Fast Track Court), Dindigul.

(2.) The appellant herein is the second respondent, the first respondent herein is the petitioner and the second respondent herein is the first respondent in the claim petition. The first respondent has filed a claim petition in M.C.O.P.No.350 of 2000, claiming compensation for the damages of the vehicle in an accident that took place on 27.12.1998. The Tribunal has awarded a sum of Rs.15,000/- (Rupees Fifteen Thousand only) as compensation. Against which, the appellant has preferred this appeal.

(3.) A brief substance of the claim petition in M.C.O.P.No.350 of 2000 is as follows: