NEW INDIA ASSURANCE COMPANY LTD Vs. VEERAMANI AND R DEVARAJ

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal has been filed by the appellant the New India Assurance Company Limited, against the award and decree made in M.C.O.P. No. 203 of 2007 on the file of the Motor Accident Claims Tribunal, (Sub Court), Kulithalai, for awarding compensation of Rs. 1,69,250/- (Rupees one lakh sixty nine thousand two hundred and fifty only) together with 6% interest per annum from the date of filing of the claim petition till the date of compensation.

(2.) The brief facts of the case are as follows:

(3.) The second respondent/The New India Insurance Company Limited has filed a counter statement and resisted the claim petition as follows: