NATIONAL INSURANCE CO LTD Vs. MUTHUTHIRULAYEE

JUDGEMENT

(1.) This civil miscellaneous appeal has been filed challenging the award passed by the Motor Accident Claims Tribunal, Subordinate Court, Aruppukkottai, in M.C.O.P.No.95 of 2008 dated 02.07.2009.

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

(3.) It is a case of fatal and the tribunal has awarded a sum of Rs.3,96,000/-, as compensation, to be paid by the appellant/insurance company. Aggrieved over the same, the appellant/insurance company is before this Court.