G SENGOTTUVEL Vs. SHAKILA BANU

JUDGEMENT

(1.) The appeal is preferred by the insurance company against the award dated 12.10.2004 made in M.C.O.P No. 698 of 2001 by the Motor Accident Claims Tribunal, District Court, Salem.

(2.) Background facts in a nutshell are as follows:

(3.) The learned Counsel appearing for the appellant insurance company questioned only the quantum of the award and vehemently contented that the award passed by the Tribunal is excessive, exorbitant and also without any basis and justification. Further, the Tribunal is wrong in fixing the income of the deceased at Rs. 5,000/- without any basis. Therefore, the award passed by the Tribunal is not in accordance with law and the same should be set aside.