ORIENTAL INSURANCE CO.LTD Vs. SELVAN

JUDGEMENT

(1.) The appellant is the 3rd respondent in OP(MV) No.1010 of 2008 on the file of the Motor Accidents Claims Tribunal, Palakkad.

(2.) The respondents 4 to 7 had filed the claim petition under Section 163A of the Motor Vehicles Act, 1988, claiming compensation on account of the death of 'Kittuchami' @ Kittu, husband of the 4th respondent, father of respondents 5 and 6 and son of the 7 th respondent, respectively. The parties are for the sake of convenience referred to as per their status in the appeal.

(3.) It was the case of the respondents 4 to 7 that, on 11.05.2008, a bus bearing Registration No.KL- 49/6500, owned by the 1st respondent and insured with the appellant, was driven by the 2nd respondent in a rash and negligent manner caused fatal injuries to the deceased. Accordingly, the respondents 4 to 7 filed the claim petition claiming an amount of Rupees Five Lakh as compensation.