UNITED INDIA INSURANCE CO. LTD. Vs. DELSI UMABHAI

JUDGEMENT

(1.) Civil Miscellaneous Appeal is directed against the order of the Motor Accident Claims Tribunal (Principal Subordinate Court), Mayiladuthurai, dated 30.08.2013, made in M.C.O.P. No.131 of 2012, by which, the Tribunal, fixing negligence on the driver of the car, bearing Registration No. TN 01 R 9073, insured with the appellant-Insurance Company, awarded compensation of Rs. 36,77,312.00 with interest, at the rate of 7.5% per annum, from the date of claim, till the date of realisation.

(2.) Though several grounds have been raised, Mr. N. Vijayaraghavan, learned counsel appearing for the appellant restricted his argument, only to the finding, fixing negligence on the driver of the car, bearing Registration No.TN 01 R 9073, insured with the appellant-Insurance Company. Quantum of compensation awarded by the Tribunal is also challenged.

(3.) Short facts leading to the appeal are as follows: