NATIONAL INSURANCE COMPANY LIMITED Vs. SOUMYA.V.S

JUDGEMENT

(1.) National Insurance Company, the original 3rd respondent in the O.P(MV).No.1529/2015, has preferred this appeal challenging award dtd. 31/1/2019 on the file of the Motor Accident Claims Tribunal, Perumbavoor urging that excess amount was granted towards compensation by the Tribunal. Original petitioners 1 to 5 are the respondents herein.

(2.) The parties in this appeal will be referred as 'insurance company' as well as 'petitioners', hereinafter.

(3.) Briefly spelt, the petitioners, who are legal-heirs and dependents of the deceased Sooraj Raveendran, approached the Tribunal and sought compensation to the tune of Rs.80.00 lakh. According to the petitioners, on 21/10/2015 at about 10.30 p.m while Sooraj Raveendran was riding his scooter bearing Registration No.KL-41/H-9695 through the Seaport-Airport road from south to north and when he reached near Poojari corner, he was hit down by a lorry bearing Registration No.TN-52/F-2454 driven by the 2nd respondent in a rash and negligent manner came from behind. Though Sooraj Raveendran was taken to Sunrise Hospital, he succumbed to injuries on the same day.