A.L. KOTEESWARAN Vs. MCCOY CLOTHING

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is the mother of one A.L. Koteeswaran. A.L. Koteeswaran died in a motor accident occurred on 24/10/2006. The Claim Petition M.C.O.P. No.3079 of 2007 filed by the appellant was allowed by the Motor Accident Claims Tribunal, Chennai (for short 'Tribunal') by an order dtd. 25/11/2013, whereby a sum of Rs.21,52,910.00 was awarded towards compensation with interest @ 7.5% p.a. from the date of the petition till the date of deposit.

(3.) The respondent-Insurance company challenged the said order of the Tribunal before the High Court. The High Court has allowed the appeal and reduced the compensation payable to the appellant/claimant to Rs.5,27,255.00 with interest @ 7.5% p.a. from the date of the petition till the date of deposit.