UNITED INDIA INSURANCE COMPANY LIMITED Vs. K HARI

JUDGEMENT

(1.) The instant appeal has been filed by the Insurance Company challenging the quantum of compensation awarded by the Tribunal under the impugned Award dated 23.03.2005, passed by the Motor Accident Claims Tribunal (Subordinate Judge) at Ponneri in MCOP.No.194 of 2002.

(2.) The brief facts leading to the filing of the instant appeal are as follows:

(3.) Heard, Mrs.Sreevidhya, learned Counsel for the Appellant. Since this appeal relates to the year 2008 and this Court is going to confirm the Award, there is no necessity to serve the notice on the respondents.