UNITED INDIA INSURANCE CO LIMITED Vs. V RAMANUJAM

JUDGEMENT

(1.) THIS appeal is filed at the instance of the third respondent Insurance Company before the tribunal against the award dated 11.10.2002 made in M.C.O.P.No.858 of 1997 on the file of the Motor Accidents Claims Tribunal (Additional District Judge, Fast Track Court No.I), Coimbatore.

(2.) THE respondents 1 and 2 who are parents of the deceased R.Samaya Anand, aged 14 at the time of accident and was a student filed the Original Petition seeking compensation of Rs.5,00,000/- and the Tribunal after having considered the oral and documentary evidence available on record had passed an award of Rs.3,49,000/- - with interest at 9% p.a. as against the claim of Rs.5,00,000/-

(3.) THIS appeal is preferred by the aggrieved Insurance Company questioning the quantum of compensation. There is no appeal or cross objection from the claimants.