ORIENTAL INSURANCE CO LTD Vs. PERUMAYEE AMMAL

JUDGEMENT

(1.) The challenge in this civil miscellaneous appeal is against the award dated 26.12.2002 passed in the M.C.O.P. No. 384 of 2002 by the Motor Accidents Claims Tribunal/Additional District Judge, Fast Track Court No.1, Salem, awarding a compensation of Rs. 12,80,397 (rupees twelve lakh eighty thousand three hundred and ninety-seven), together with interest at 9 per cent per annum from the date of filing of the petition till date of payment.

(2.) Dissatisfied with the award passed, appellant insurance company, respondent No. 2, in the claim petition has projected the present appeal.

(3.) The respondent Nos. 1 to 3-claimant Nos. 1 to 3 being the legal heirs of the deceased Sengoda Gounder have preferred a claim petition in M.C.O.P. No. 156 of 2000 on the file of the Motor Accidents Claims Tribunal/Additional District Judge, Fast Track Court No.1, Salem claiming a total compensation of Rs.15,00,000 (rupees fifteen lakh).