ASHOK KUMAR Vs. NATIONAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) The petitioners in O.P. (MV) No.1374/2014, on the file of the Motor Accident Claims Tribunal, Kollam, have filed this appeal seeking enhancement of compensation awarded on account of the death of one Retnamma, who died in a motor accident that occurred on 5/3/2009.

(2.) The case of the petitioners in brief is as follows. On 5/3/2009, at about 5.30 a.m., while Retnamma, the deceased in this case, was walking through the eastern side of the Kollam - Alappuzha NH Road, a Maruthi Van bearing Reg.No.KL-23A/9919 driven by the 1st respondent in a rash and negligent manner hit down Retnamma, causing her severe injuries. Immediately after the accident, though the injured was rushed to the hospital, she succumbed to the injuries while undergoing treatment.

(3.) The driver and owner of the Maruti Van involved in the accident were arrayed as 1st and 2nd respondents, respectively, whereas, the insurer of the said vehicle is arrayed as 3rd respondent.