ORIENTAL INSURANCE COMPANY LTD Vs. G SIVALEELA

JUDGEMENT

(1.) This civil miscellaneous appeal has been filed challenging the award passed by the Motor Accident Claims Tribunal, II Additional Subordinate Court, Madurai, in M.C.O.P.No.1590 of 2004 dated 02.11.2010.

(2.) Heard the learned Counsel appearing for the respective parties and perused the records carefully.

(3.) It is a case of injury and the tribunal has awarded Rs.1,38,000/-, as compensation, to be paid by the appellant/insurance company, against which, the appellant/insurance company is before this Court, on the sole ground that the vehicle involved in the accident was purchased by the claimants and therefore, they are not liable to pay compensation.