NATIONAL INSURANCE CO LTD Vs. K N GURUNATHAN

JUDGEMENT

(1.) AGGRIEVED by the award dated 11. 07. 2000 made in M. C. O. P. No. 406 of 1996 on the file of the Motor Accidents Claims Tribunal, (Subordinate Judge), Bhavani, the Insurance Company preferred this appeal.

(2.) IN an accident, which occurred on 25. 04. 1994, the first respondent/claimant sustained fracture in his leg. He claimed compensation of Rs. 1,50,000/ -. The Tribunal, on evaluation of pleadings and evidence, found that the second respondent was responsible for the accident and awarded compensation of Rs. 72,724/- with interest at the rate of 12% per annum from the date of claim till the date of realisation.

(3.) HEARD Mr. K. S. Narasimhan, learned counsel appearing for the appellant, and Mr. T. Murugamanickam, learned counsel for the first respondent.