BRANCH MANAGER NATIONAL INSURANCE COMPANY LIMITED Vs. GANESAN

JUDGEMENT

(1.) THE challenge in this Civil Miscellaneous appeal is against the award of the Motor accident Claims Tribunal - Subordinate Judge, tenkasi, dated 20. 04. 2004, passed in m. C. O. P. N0. 89 of 2003 awarding a compensation of Rs. 91,600/- (Rupees Ninety one Thousand and Six Hundred only ).

(2.) DISSATISFIED with the award passed, the branch Manager, National Insurance Company limited, Tirunelveli/second respondent in the claim petition has filed the present appeal.

(3.) THE first respondent/claimant has preferred a claim petition in M. C. O. P. No. 89 of 2003 on the file of the Motor Accident Claims tribunal - Subordinate Judge, Tenkasi, claiming a compensation of Rs. 16,70,000/- (Rupees Sixteen Lakhs and Seventy thousand only) and restricted the same to rs. 3,00,000/- (Rupees Three Lakhs only ).