GRACY KUTTY MATHAI W/O LATE MATHAI PHILIPHOSE Vs. BRANCH MANAGER UNITED INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Mathai Philipose. He died in a road accident. His heirs claiming themselves to be the dependents approached the motor accidents claims tribunal for compensation. The tribunal awarded a compensation. The appellants are not satisfied with the quantum. Hence they are in appeal.

(2.) It was at 4.15 pm on 31.7.2009 the accident. Mathai Philipose was riding on a motor cycle. A car which came in the opposite direction knocked down Mathai Philipose. The car bore registration No. KL 2Y 138 It was driven in a rash and negligent manner. Mathai Philipose sustained severe injuries. He survived for 30 days and succumbed to the injuries. The car was insured with the sole respondent in the appeal. The above are facts either admitted or proved.

(3.) Heard Sri.T.K.Biju and Smt.K.S.Santhi, the learned counsel for the appellants and the respondent respectively.