UNITED INDIA INSURANCE CO.LTD. Vs. INDIRANI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the judgment and decree dtd. 5/4/2023 passed in MCOP No.289 of 2022 by the learned Motor Accident Claims Tribunal (Special District Judge) Salem.

(2.) The facts leading to filing of this Civil Miscellaneous Appeal is as follows:-

(3.) Aggrieved against the compensation awarded by the tribunal on the higher side, the insurance company has preferred the present Civil Miscellaneous Appeal on the ground that the compensation is highly excessive.