UNITED INDIA INSURANCE COMPANY LIMITED Vs. METTILDA MARTIN

JUDGEMENT

(1.) THE 2nd respondent in O.P.(MV) No. 175/2003 in the file of the Motor Accidents Claims Tribunal, Ernakulam is the appellant herein.

(2.) THE claim petition was originally filed by the injured for compensation for the injuries and consequent disabilities sustained by him, in a motor accident on 30.08.2002. Thereafter, during the pendency of the proceedings, he died on account of the injuries sustained and his wife, children and mother were impleaded as supplementary petitioners 2 to 5 and claimed a total compensation of Rs. 18,00,000/-

(3.) HEARD the counsel for the appellant and the counsel for the respondents.