SUMATHI Vs. N BALAKRISHNAN

JUDGEMENT

(1.) THIS appeal is by the claimants against the judgment dated 19. 2. 2004 passed in M. C. O. P. No. 5308 of 2001, whereby Motor Accidents Claims Tribunal (Chief Judge, Small Causes Court), madras, has ordered the claim petition and awarded a compensation of Rs. 9,79,020 with interest at 9 per cent per annum for the death of S. Lakshmanan, due to the injuries sustained in a motor accident said to have taken place on 16. 7. 2001 in Turnbulls road, Nandanam, Chennai.

(2.) WHEN the matter is taken up for final hearing, it is brought to our notice that against the same judgment, the insurance company, respondent No. 2, has preferred an appeal before this court in C. M. A. (NPDB) No. 3696 of 2004 challenging mainly on the quantum aspect and this court, after a careful analysis of the evidence available on record, both oral and documentary, by a detailed order dated 16. 12. 2004, dismissed the appeal holding that the amount arrived at by the Tribunal is just and reasonable and there is no valid ground for interference.

(3.) IN view of the above, we do not see any reason to take a different view from the view taken by another Division Bench of this court. Hence, this civil miscellaneous appeal stands dismissed. No costs. Appeal dismissed.