NEW INDIA ASSURANCE COMPANY LIMITED, MOTOR THIRD PARTY CLAIMS CELL Vs. S DEEPAK (MINOR), REP BY HIS FATHER V S SAIPRABHU; P RAMANATHAN AND TAMIL NADU STATE TRANSPORT CORPORATION REP BY ITS MANAGING DIRECTOR

JUDGEMENT

(1.) This civil miscellaneous appeal has been filed by the appellant/second respondent against the judgment and decree dated 13.10.2004 made in MCOP No. 5059 of 2000 on the file of Motor Accident Claims Tribunal (Small Causes Court, Chief Judge), Chennai awarding a compensation of Rs. 10,000/- with interest at the rate of 9% from the date of petition till date of payment of compensation.

(2.) Aggrieved by the said order, the second respondent/New India Assurance Company Limited, has filed the above appeal praying to set aside the order of the Tribunal.

(3.) The short facts of the case are as follows;