NEW INDIA ASSURANCE CO LTD Vs. G SELVAM

JUDGEMENT

(1.) The instant appeal has been filed by the Appellant/Insurance Company challenging the award dated 30.03.2009, passed by the Motor Accident Claims Tribunal (II Court of Small Causes, Chennai) in M.C.O.P.No. 2214 of 2004.

(2.) The first respondent sustained injuries as a result of an accident that took place on 21.12003 at about 130 P.M., while he was travelling as a pillion rider in a motor cycle bearing registration No. TN05-B-9727, driven by the second respondent and insured with by the appellant. The first respondent preferred a compensation claim for a sum of Rs. 2,50,000/- before the Motor Accident Claim Tribunal (II Court of Small Causes, Chennai) in M.C.O.P.No. 2214 of 2004. The Motor accident Claim Tribunal by its award dated 30.03.2009 in M.C.O.P.No. 2214 of 2004 directed the appellant to pay the first respondent a sum of Rs. 56,000/- together with interest at the rate of 9.5% per annum from the date of claim till the date of realization and also awarded costs in favour of the first respondent.

(3.) Aggrieved by the Award dated 30.02009 passed in M.C.O.P.No. 2214 of 2004, the instant appeal has been filed by the Insurance Company.