NATIONAL INSURANCE CO. LTD. Vs. INNASIMUTHU

JUDGEMENT

(1.) THIS civil miscellaneous appeal is preferred by the appellant/second respondent National Insurance Company Limited, represented by its Branch Manager, Rajapalayam, as against the award of Motor Accident Claims Tribunal - Subordinate Court, Srivilliputtur, Virudhunagar District, dated 17.9.2003, passed in M.C.O.P.No.172 of 2000, granting a compensation of Rs.2,60,000 (Rupees Two Lakhs and Sixty Thousand only) together with interest at 9% p.a. from the date of filing of the petition till date of payment.

(2.) THE Tribunal has directed the appellant/second respondent Insurance Company to deposit the award amount within one month from the date of passing of the award.

(3.) THE first respondent/claimant has filed the claim petition before the Tribunal claiming a total compensation of Rs.4,70,000 (Rupees Four Lakhs and Seventy Thousand only) and has restricted the same to a sum of Rs.4,00,000 (Rupees Four Lakhs only).