BRANCH MANAGER ORIENTAL INSURANCE CO LTD Vs. STEPHEN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed challenging the award passed by the learned Principal Sub Judge, II-Additional Subordinate Judge(i/c), Motor Accidents Claims Tribunal, Madurai, in M.C.O.P.No.147 of 2009, dated 28.06.2012.

(2.) Heard the learned Counsel appearing on either side and perused the records carefully.

(3.) It is a case of injury and the Tribunal has awarded a sum of Rs. 4,10,000/- as compensation by fixing the liability on the insurance company and aggrieved over the same, the appellant/insurance company is on appeal before this Court.