NATIONAL INSURANCE COMPANY LIMITED Vs. SHANMUGAVEL

JUDGEMENT

(1.) THE appellant/second respondent has filed the above civil miscellaneous appeal No.1165 of 2005 against the judgment and decree dated 15.09.2004 made in MCOP No,368 of 2003 on the file of the Motor Accident Claims Tribunal/Additional Subordinate Court, Nagapattinam awarding a compensation of Rs.58,600/- with interest at 9% from the date of filing the petition till the date of deposit of compensation amount under Sections 140 and 166 of the Motor Vehicles Act.

(2.) AGGRIEVED by the above said order, the appellant/National Insurance Company has filed the above appeal.

(3.) THE learned Motor Accident Claims Tribunal framed two issues namely 1) Whether the petitioner is entitled to get compensation and 2) If so, who is liable to give the compensation?