DIVISIONAL MANAGER, UNITED INDIA INSURANCE CO LTD Vs. MARIAMMAL; RASUPILLAI AND; THE CORRESPONDENT, NEHRU MATRICULATION SCHOOL

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the judgment and decree dated 11.12.2007 passed in MCOP No. 1832 of 2004 on the file of the Motor Accidents Claims Tribunal, Additional District-cum-Sessions Judge, Fast Track Court No. I, Madurai.

(2.) The brief facts arising out of this appeal are as under:

(3.) Before the Tribunal, P.W.1 and P.W.2 were examined and Ex.P1 to P8 were marked. On consideration of the evidence on record, the Tribunal awarded a compensation of Rs. 4,22,000/- with interest at 7.5% p.a. from the date of petition. The details of the compensation are as under: