UNITED INDIA INSURANCE COMPANY LIMITED Vs. SEVANAMMAL

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the award passed in M.C.O.P.No.689 of 2017, dtd. 25/11/2019, on the file of the Motor Accidents Claims Tribunal(Special District Judge), Trichy.

(2.) The Insurance Company is the appellant herein challenging the award passed in M.C.O.P.No.689 of 2017, on the ground of quantum of compensation and negligence.

(3.) The respondents 1 to 4 herein, have filed a claim petition claiming compensation for the death of one Balu.After trial, a sum of Rs.9,02,800.00 is awarded. Aggrieved against the same, the Insurance Company has filed the above appeal.