RELIANCE GENERAL INSURANCE CO. LTD Vs. M. KARTHICK

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed by the Insurance Company against the Judgment and Decree, dtd. 27/4/2016 passed in M.C.O.P. No.59 of 2015 on the file of the Motor Accidents Claims Tribunal, Chief Judicial Magistrate Court, Perambalur, questioning the quantum of Compensation awarded by the said Tribunal.

(2.) The parties herein are referred as per their ranking before the Tribunal.

(3.) The Claimant filed Claim Application under Sec. 166 of the Motor Vehicles Act, 1988, Claim Compensation of Rs.20,00,000.00 for the injuries sustained by him in Road Traffic accident that occurred on 11/10/2024. The Tribunal, upon consideration passed an Award for a sum of Rs.10,51,094.00 with Interest at the rate of 7.5% per annum from the date of filing of the Petition. Though on behalf of Respondents, Counsels entered appearance, no argument was advance on behalf of them.