UNITED INDIA INSURANCE CO. LTD Vs. DHEIVATHAL

JUDGEMENT

(1.) The Appellant/3rd Respondent/Insurance Company has projected the present Civil Miscellaneous Appeal as against the Award dated 07.04.2010 in M.C.O.P.No.387 of 2009 passed by the Learned Principal Subordinate Judge [Motor Accidents Claims Tribunal], Tiruppur.

(2.) The Learned Principal Subordinate Judge, Tiruppur, while passing the Award in M.C.O.P.No.387 of 2009 on 07.04.2010, has, among other things, observed that the accident has taken place because of the carelessness and negligence of the 1st Respondent-driver of the offending vehicle bearing Registration No.TAP 8080 [4th Respondent in Appeal] and further held that the Appellant/Insurance Company is liable to pay in all a sum of Rs.2,70,000/- to the Respondents 1 to 3/Claimants along with interest at 7.5% per annum from the date of filing of the Petition till date of deposit of the award amount.

(3.) Being dissatisfied with the award passed by the Claims Tribunal, the Appellant/Insurance Company, as an aggrieved person, has focussed the instant Civil Miscellaneous Appeal before this Court.