UNITED INDIA INSURANCE COMPANY LIMITED Vs. K SHANMUGAM

JUDGEMENT

(1.) THIS appeal is filed at the instance of the Insurance Corporation against the award passed by the Motor Accident Claims Tribunal, Sankari in M.C.O.P.No.56 of 1998 dated 08.03.2002 praying to set aside the award of the tribunal.

(2.) THE Tribunal after having considered the oral and documentary evidence adduced on either side had passed an award of Rs.65,000/- with interest at 9% p.a. as against the claim of Rs.1,50,000/-

(3.) THE first respondent before the tribunal remained set exparte.