MARY Vs. UNITED INDIA INSURANCE CO. LTD

JUDGEMENT

(1.) MACA. No. 1724/2009 is filed by the claimants in OP (MV). No. 2044/2004 on the files of the Motor Accidents Claims Tribunal, Perumbavoor, while MACA. No. 638/2009 is filed by the first respondent-owner cum driver of the vehicle involved in the accident of the same case.

(2.) The claimants, who are the wife, children and parents of deceased Varghese, filed the O.P.(MV) for compensation for the death of Varghese, who died in a motor vehicle accident caused on account of the rash and negligent driving of a vehicle, owned and driven by the first respondent and insured with the second respondent, before the Tribunal.

(3.) After considering the evidence on record, the Tribunal found that the accident occurred due to the negligent driving of the vehicle by the first respondent and awarded a total compensation of Rs. 3,43,350/- under various heads as follows: