NATIONAL INSURANCE COMPANY LIMITED Vs. BALASUBRAMANIAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed challenging the award passed by the learned Special Subordinate Judge, Motor Accidents Claims Tribunal, Tirunelveli, in M.C.O.P.No.487 of 2014, dated 27.04.2015.

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

(3.) It is a case of injury and the tribunal has awarded a sum of Rs.22,28,740/- as compensation, against which, the Appellant/Insurance Company is before this Court.