NATIONAL INSURANCE CO LTD Vs. SEETHALAKSMY AND ORS

JUDGEMENT

(1.) The Insurance Company has come up in appeal.

(2.) Respondents 1 to 3 being the legal heirs of one Rajesh who died due to the injuries sustained by him in a road traffic accident on 11/12/95 made a claim under Section 163-A of the Motor Vehicles Act before the Tribunal for a compensation of Rs. 5,98,000/- under different heads.

(3.) Allegedly while the deceased was riding a motorcycle owned by the seventh respondent it collided with another motorcycle coming from the opposite direction. The deceased was thrown down and sustained injuries to which he succumbed on the same day while undergoing treatment.