UNITED INDIA INSURANCE CO LTD Vs. SULOCHANA

JUDGEMENT

(1.) AGGRIEVED by the common judgment and decree, dated 24.3.2005 passed in M.C.O.P. Nos. 701 of 2004, 630 of 2004, 700 of 2004 and 702 of 2004, on the file of the Motor Accident Claims Tribunal/Sub-Court, Tiruvallur, these civil miscellaneous appeals have been preferred.

(2.) THE appellant, United India Insurance Company Limited, second respondent before the Motor Accident Claims Tribunal has preferred these appeals challenging the liability to pay compensation to the victims as well as the quantum of compensation.

(3.) C.M.A. No. 979 of 2007 relates to M.C.O.P. No. 630 of 2004, filed by claimant Rosammal, aged about 45 years, who is said to have sustained head injuries, fracture in spine of right scapula, both hands and legs. As per the evidence of the doctor available on record, she sustained 65% permanent disability, for which, the Tribunal awarded a total compensation of Rs. 2,00,000/-to be paid with 9% interest and proportionate costs.