XXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This case has seen many ups and downs. The victim and her younger sister have been traumatised by the incident perpetrated by the deceased father, in that they lost their beloved mother. They would have, for a moment, believed that none would come for their aid and rescue, but later they found, there are many around them. With the help of Project Co-ordinator of Victim Rights Centre, they are now able to tide over many of the hurdles, they have faced so far. In that process, one noticeable gesture has been shown by M/s. Sundaram Finance. They could have appropriated entire insurance money received from Kotak Life Insurance towards the loss of vehicle. But, they rose beyond their commercial interest and shown humanity to be prevailed, over and above their business interest. Accordingly, they volunteered to transfer the entire amount received from Kotak Life Insurance in the name of the victim and her minor sibling.

(2.) In a commercialised world, where business interests are often projected, there are silver lines of hope like one now exhibited by M/s. Sundaram Finance. We have no other words to comment the gesture shown by Mr. Sunil Kumar, the Senior manager, Legal, M/s. Sundaram Finance. We record the appreciation herewith. M/s. Sundaram Finance can now transfer the amount to the following account.

(3.) The account details are given below:- Name and address of the branch: XXXXX XXXXX XXXXX Account No. XXXXX XXXXX XXXXX IFSC Code: XXXXX XXXXX XXXXX MICR CODE: XXXXX XXXXX XXXXX.