ORIENTAL INSURANCE COMPANY LIMITED Vs. PUSHPAM

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is directed against the award passed in M.C.O.P.No.1608 of 1998, dtd. 4/10/2010 on the file of the Motor Accident Claims Tribunal cum Additional District Court, (FTC-2) Madurai.

(2.) The appellant/Insurer, who was made liable to pay compensation of Rs.75,000.00 with interest at 7.5% per annum to the first respondent/claimant for the death of Virumandi Thevar, consequent to an accident occurred on 24/6/1998, challenged the liability mulcted on it and also the quantum of compensation awarded at by the Tribunal.

(3.) It is pertinent to note that though the appellant has taken a stand that the compensation awarded by the Tribunal is very much exaggerated and disproportionate to purported incident, the learned counsel for the appellant/insurer would submit that they are disputing the liability mulcted on it, on the ground that there was no insurance coverage for the offending vehicle at the time of accident.