BALAJI Vs. UNITED INDIA INSURANCE CO. LTD

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is directed against the judgment dtd. 27/6/2017 passed by the High Court of Judicature at Madras, Madurai bench whereby the appeal preferred by M/s United India Insurance Co. Ltd. (Respondent No. 1; hereinafter referred to as "Insurance Company") against the award dtd. 29/3/2006 passed by Motor Accident Claims Tribunal/III Additional Sub Court, Tiruchirappalli (hereinafter "Tribunal") was allowed in part and the compensation amount of Rs.68,04,000.00 granted to the Appellants by the Tribunal was reduced to Rs.25,35,000.00. The factual matrix of the instant appeal is succinctly discussed below.

(3.) The appellants are the husband and son of Ms. Sathiya Balaji (hereinafter "the deceased"), respectively. The deceased began working as a Lecturer at Cauvery College, Tiruchirappalli in 1990 and continued there till 1994. Appellant No.1 and the deceased got married on 4/3/1994. The couple was thereafter blessed with their son, Appellant No. 2.