NATIONAL INSURANCE COMPANY LIMITED Vs. VASANTHA KOGILAM

JUDGEMENT

(1.) AGGRIEVED by the award of the Motor accident Claims Tribunal, Tiruppur, the national Insurance Company Limited, madurai, has filed the present appeal.

(2.) IN respect of death of one Srinivasan in a motor vehicle accident that took place on 17th May, 1999, respondents 1 to 6 herein claimants prayed for a compensation of rs. 5,00,000/ -. The Tribunal, on appreciation of oral and documentary evidence, after finding that the accident was caused due to the negligence of the driver of the vehicle concerned, passed an award for Rs. 4,25,352/-with interest at the rate of 9% per annum.

(3.) AT the outset, learned Counsel for the appellant fairly states that hey are mainly aggrieved only with regard to the quantum determined by the Tribunal. In such circumstances, it is unnecessary for this Court to go into the other aspects.