NEW INDIA ASSURANCE COMPANY LTD Vs. SUSEELA

JUDGEMENT

(1.) This civil miscellaneous appeal has been filed challenging the award passed by the learned Additional District Judge, Fast Track Court, Motor Accident Claims Tribunal, Pudukkottai, in M.C.O.P.No.181 of 2000, dated 30.11.2004.

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

(3.) It is a case of fatal and the tribunal has awarded a sum of Rs.4,12,600/- as compensation, against which, the Appellant/ Insurance Company is before this Court.