UNITED INDIA INSURANCE CO LTD Vs. PONNUSAMY

JUDGEMENT

(1.) UNITED India Insurance Company limited is the appellant herein.

(2.) IN respect of the death of one Selvaraj in motor vehicle accident that took place on 8th july, 1999, respondents 1 and 2 herein/ parents of the deceased prayed for a compensation of Rs. 5,00,000/ -. The Tribunal, on appreciation of the oral and documentary evidence, passed an award for a sum of rs. 2,79,000/- with interest at 9% per annum from the date of the petition till the dale of deposit. Questioning the same, the Insurance company has filed this appeal.

(3.) EVEN at the time of admission, contesting respondents 1 and 2 are represented by Counsel. I leard learned Counsel for the appellant as well as respondents 1 and 2.