NEW INDIA ASSURANCE CO LTD Vs. RAMYA RAGHAVAN

JUDGEMENT

(1.) THE deceased in M. V. C. No. 2758 of 2003 is one Seethalaxmi. Petitioner is the married daughter of the deceased. The deceased was travelling in the car belonging to her husband. The vehicle was driven by the licensed driver employed by her husband. In the course of the journey the vehicle met with an accident resulting in the death. The petitioner has filed petition under section 163-A of the Motor Vehicles Act.

(2.) THE Claims Tribunal has awarded compensation of Rs. 2,70,000 with interest at 6 per cent from the date of the petition till payment. The Tribunal directed the insurer of the car to pay the compensation. The insurer is in appeal.

(3.) THE counsel for the appellant insured submits that the petitioner is a married daughter living at different place. Therefore, she cannot be deemed to be a dependant of the deceased. Nextly, it is argued that the petition under section 163-A is not maintainable.