NEW INDIA ASSURANCE COMPANY LTD Vs. SAMIDURAI

JUDGEMENT

(1.) The instant appeal has been filed by the Insurance Company challenging the quantum of compensation awarded to the 1st respondent under the Award passed by the tribunal dated 11.2.2008 passed by the Motor Accident Claims Tribunal (Fast Track Court-III), Vridhachalam in MCOP.No.92 of 2007.

(2.) The brief facts leading to the filing of the instant appeal are as follows;

(3.) Aggrieved by the quantum of compensation awarded by the tribunal, the instant appeal has been filed by the insurance Company.