NATIONAL INSURANCE COMPANY LIMITED Vs. GOVINDAN

JUDGEMENT

(1.) The appellant-Insurance company is aggrieved by the fair and decretal order dated 06.01.2009, passed by the Motor Accident Claims Tribunal, (Additional District Judge), Dharmapuri in M.C.O.P.No.316 of 2007. For brevity hereinafter referred to as the Tribunal and the mpugned order respectively.

(2.) By the impugned order, the Tribunal has awarded a sum of Rs.80,000/- as compensation to the 1st respondent herein.

(3.) When the case was called today, learned counsel M/s.N.B.Surekha appeared for the appellant-Insurance Company and Mr.M.Selvam, learned counsel appeared for the 1st respondent and made their respective submissions.