NEW INDIA ASSURANCE COMPANY LTD. Vs. SAHKILA BANU

JUDGEMENT

(1.) BEING aggrieved by the award of compensation of Rs. 20,35,600/ - in M.C.O.P. No. 1367 of 2011 on the file of Motor Accidents Claims Tribunal (Chief Judge), Court of Small Causes, Chennai, dated 02.01.2013, the New India Assurance Company Limited has filed this appeal.

(2.) THE brief facts are as follows:

(3.) TO substantiate their claim, before the Tribunal, on the side of the claimants, the father of the deceased was examined as P.W. 1 and one Mr. Rahim was examined as P.W. 2 and Exs. P.1 to P.15 were marked. On the side of the appellant New India Assurance Company, neither any witness was examined nor any document was marked.