NATIONAL INSURANCE CO LTD Vs. C VASUDEVAN

JUDGEMENT

(1.) The instant appeal has been filed challenging the award dated 17.07.2009 passed by the Motor Accident Claims Tribunal, Additional District and Sessions Court, Fast Track Court No.V, Chennai in M.C.O.P.No. 2961 of 2002.

(2.) The first respondent sustained injuries as a result of an accident that took place on 18.06.2002 at about 6.30 hours caused by a vehicle bearing registration No.TN22-A-0393 allegedly insured with the Appellant. The first respondent preferred a compensation claim for a sum of Rs. 1,68,000/- which was restricted to Rs. 1,00,000/- before the Motor Accident Claims Tribunal, Chennai in M.C.O.P.No. 2961 of 200 The Motor Accident Claims Tribunal by its award dated 17.07.2009 in M.C.O.P.No.2961 of 2002 directed the Appellant to pay the first respondent a sum of Rs. 25,000/- together with interest at the rate of 7.5% per annum from the date of claim till the date of realization and also awarded Rs. 1,000/- for advocate fees.

(3.) Aggrieved by the Award dated 17.07.2009 passed in M.C.O.P.No.2961 of 2002, the instant appeal has been filed by the Insurance Company.