PREMIER AGENCY, OWNER OF VAN AND BRANCH MANAGER, ORIENTAL INSURANCE CO LTD Vs. R PRAGASAMANI W/O LATE RATHINASAMY THANGAMANI, SENTHIL ANDAVAN S/O LATE RATHINASAMY THANGAMANI, SELVI RATHINAKALA D/O LATE RTAHINASAMY THANGAMANI AND P ARUMUGAM

JUDGEMENT

(1.) This appeal has been filed against the award made in MCOP No. 40/1997 on the file of the Motor Accident Claims Tribunal cum Principal Subordinate Judge, Dindigul. The Respondents 1 to 3 herein are the claimants. The 1st Respondent is the wife and the Respondents 2 and 3 are the children of the deceased. The 4th Respondent is the driver of the vehicle which involved in the accident and owned by the 1st Appellant.

(2.) This appeal was originally filed by two Appellants, of whom the 1st Appellant is the owner of the vehicle and the 2nd Appellant is the insurance company. When the appeal was taken up today, learned Counsel for the Appellants would submit that this appeal is not pressed insofar as it relates to the 2nd Appellant, the insurance company and accordingly this appeal is dismissed in respect of the 2nd Appellant. This appeal is only in respect of the quantum of compensation.

(3.) According to the case of the claimants, the deceased sustained injuries in the accident which happened on 01.05.1995. As a matter fact, it is in evidence that the deceased sustained the following injuries.