NEW INDIA ASSURANCE CO. LTD Vs. S. GOVENDRAN

JUDGEMENT

(1.) The Insurance Company is the Appellant herein challenging the Award passed by the Tribunal, dtd. 18/12/2019 in M.C.O.P. No.473 of 2018 on the file of Special Subordinate Judge, Erode on the ground of quantum of Compensation.

(2.) The factum of accident, manner of accident, vehicle being insured with the Appellant/Insurance Company and the rash and negligent driving by the Second Respondent are not in dispute. Accordingly, the finding rendered by the Trial Court with regard to negligence are hereby confirmed.

(3.) On the point of quantum of Compensation, heard the learned Counsel for the Appellant/Insurance Company as well as learned Counsel appearing for the First Respondent.