UNITED INDIA INSURANCE CO LTD Vs. S MEENACHI

JUDGEMENT

(1.) BY consent of both parties, the appeal itself is taken up for final disposal at the admission stage itself.

(2.) THE appeal is preferred by the Transport Corporation-appellant against award dated 27.04.2004 made in MCOP No,376 of 2003 by the Motor Accident Claims Tribunal (II Additional Sub Judge) Erode.

(3.) LEARNED counsel appearing for the respondent/claimant submitted that the Tribunal had considered all the relevant materials and evidence on record and came to the right conclusion and awarded a just, fair and reasonable compensation. Hence the order of the Tribunal is in accordance with law and the same has to be confirmed.