SHARADA Vs. D.SELVAM

JUDGEMENT

(1.) For the death of one Chikkaramaiah in a motor vehicle accident, a claim petition was filed by his legal heirs seeking compensation of Rs.10,00,000/- with interest at 9% per annum.

(2.) The Motor Accident Claims Tribunal had passed an award for a sum of Rs.50,000/- and exonerated the insurance company from its liability.

(3.) Against the said award the claimants and the owner of the vehicle are in appeal.