NATIONAL INSURANCE CO LTD Vs. M GOPAL

JUDGEMENT

(1.) The instant appeal has been filed by the insurance company challenging the Award dated 21.06.2011 passed by the Motor Accident Claims Tribunal (Fast Track Court No.3 at Dharapuram) in MCOP.No.654 of 2009.

(2.) The first respondent sustained injuries as a result of an accident that took place on 05.04.2009 caused by a van bearing registration No.TN38-AH-7191 owned by the third respondent and insured with the Appellant. The first respondent preferred a claim before the Motor Accident Claims Tribunal in MCOP.No.654 of 2009 seeking a compensation of Rs. 5,00,000/-. The Motor Accident Claims Tribunal by its Award dated 21.06.2011 directed the Appellant to pay the first respondent a sum of Rs. 61,397/- together with interest at the rate of 7.5% per annum from the date of claim till the date of realisation.

(3.) Aggrieved by the Award dated 21.06.2011 passed in MCOP.No.654 of 2009, the instant appeal has been filed by the insurance company.