UNITED INDIA INSURANCE COMPANY LIMITED Vs. DHAYAMMAL

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal has been filed by the Insurance Company challenging the liability as well as the quantum of compensation awarded in M.C.O.P.No. 50 of 2003, dated 25.11.2003 by the Tribunal.

(2.) THE injured Dhayammal, aged 44 years, doing milk vending business, earning a sum of Rs. 3,000/ - per month, met with an accident that took place on 02.10.2002 and suffered multiple injuries in respect of which she claimed a sum of Rs. 3,50,000/ - as compensation.

(3.) SO far as the quantum of compensation is concerned, the Tribunal awarded a sum of Rs. 2,01,000/ - under the following break up details: