NATIONAL INSURANCE COMPANY LIMITED Vs. C CHANDRA

JUDGEMENT

(1.) (Civil Miscellaneous Appeal filed under Section 173 of Motor Vehicle Act against the judgment and decree passed in M.C.O.P. No.169 of 2005 on 28.04.2006 on the file of the learned Motor Accident Claims Tribunal, Principal District Court, Krishnagiri.) This Civil Miscellaneous Appeal arises against the judgment and decree passed in M.C.O.P. No.169 of 2005 on 28.04.2006 on the file of the learned Motor Accident Claims Tribunal, Principal District Court, Krishnagiri.

(2.) THE facts of the case are as follows: THE Insurance Company is the appellant. One person by name Sudhanthira Selvan is the deceased. A claim was preferred by the wife, two minor children and the mother of the deceased informing that the husband of the first claimant suffered a fatal accident at about 10.00 hours on 18.12.2003 while riding his TVS Victor vehicle. He was hit by a Tanker Lorry bearing Registration No.KA 01 D 6545 insured with the appellant Corporation, as a result of which, he suffered multiple injuries and died despite treatment on the very same day of the accident. Informing that the deceased was 34 years of age, was a private medical practitioner earning about Rs.8,000/- per month, the claimants sought payment of compensation in a sum of Rs.10,00,000/-.

(3.) HEARD the learned counsel for the appellant and the learned counsel for the respondents 1 to 4.