UNITED INDIA INSURANCE COMPANY LTD Vs. ROSAMMAL

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is preferred by the appellant/second respondent as against the award dated 17.08.2004 passed in M.C.O.P.No.555 of 2002 by the Motor Accidents Claims Tribunal - Principal Sub Court, Dindigul, awarding a total compensation of Rs.1,00,000/- (Rupees One Lakh only) with interest at 9% p.a. from the date of filing of the petition till date of payment.

(2.) AGGRIEVED by the award passed by the Tribunal, the appellant/second respondent Insurance Company has focussed this appeal before this Court.

(3.) BEFORE the Tribunal, on the side of the first respondent/claimant, witnesses P.W.1 and P.W.2 were examined and Exs.P.1 to P.4 were marked and on the side of the respondents, no witness was examined and no documents were marked.