M.DURAISWAMY,J. - (1.) Challenging the award passed in M.A.C.T. O.P. No. 177 of 2003, on the file of the Motor Accidents Claims Tribunal - Additional District Fast Track Court, Ramanathapuram, the Insurance Company has filed the above Civil Miscellaneous Appeal.
(2.) The claimant filed a motor accident claims case in M.A.C.T.O.P. No. 177 of 2003 claiming a total compensation of Rs. 2,50,000/-(Rupees Two Lakhs and Fifty Thousand only) for the injuries sustained by him on 03.11.2002 by the vehicle belonging to the second respondent. Before the Tribunal, on the side of the claimant, four witnesses were examined 14 documents viz., Exs.P.1 to P.14 were marked. However, on the side of the Insurance Company no one was examined.
(3.) The Tribunal, taking into consideration the available oral and documentary evidences, awarded a compensation of Rs. 1,50,000/-(Rupees One Lakh and Fifty Thousand only). Aggrieved over the same, the Insurance Company has filed the above Civil Miscellaneous Appeal.;