FRANCISCA LUIZA ROCHA Vs. K. VALARMATHI

JUDGEMENT

(1.) Leave granted.

(2.) The claimants are the family members of the deceased-Julius D' Rocha, who have been awarded a sum of Rs. 40,00,000/- with interest @ 9% per annum on account of compensation for the death of Julius D' Rocha in a motor accident that had occurred on 16.06.2008. They are in appeal challenging the twin findings of the High Court with regard to the absence of any composite negligence of the two vehicles involved and also in respect of the exoneration of the insurer (United India Insurance Co. Ltd.) and making the owner of the offending truck in question solely liable to satisfy compensation awarded.

(3.) We have heard the learned counsels for the parties.