(1.) THE appellant/ New India Insurance Company has filed the appeal in C.M.A.No. 2240 of 2011 challenging the award dated 22.11.2010, passed by the Motor Accident Claims Tribunal/ Additional District (Fast Track Court -IV), Bhavani, in M.C.O.P.No. 61 of 2007. The claimants have filed the Cross Objection, dissatisfied with the quantum of compensation awarded by the Tribunal in Cross Appeal No. 30 of 2012.
(2.) BRIEF facts are as follows:
(3.) ON the above pleadings, the Tribunal framed appropriate issues and after analysing the evidence held that the accident occurred because of rash and negligent driving of the lorry driver and further held that as there was no due intimation regarding dishonour of cheque and the subsequent cancellation of policy to the owner and therefore, the Insurance Company is liable to pay compensation. The Tribunal assessed the quantum of compensation at Rs.30,15,000/ - as follows: