CHOLAMANDALAM Vs. SARAVANADEVI

JUDGEMENT

(1.) The Insurance Company is on appeal, challenging the award of the Motor Accident Tribunal (VI Additional District Judge), Madurai, awarding a compensation of Rs.21,40,200.00, together with interest at the rate of 7.5% per annum, from the date of filing of the claim petition, till the date of realization.

(2.) We have heard Ms. K.R. Shivasankari, learned counsel for the appellant and we have also perused the records filed by way of typed set of papers, including the impugned award of the Tribunal.

(3.) For the sake of convenience, the parties are referred to as per their rank before the Tribunal.