ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LIMITED Vs. VIJAYALAKSHMI

JUDGEMENT

(1.) Assailing the order passed by the Motor Accident Claims Tribunal(District Court), Karur in M.C.O.P.No.323 of 2006, dated 30.4.2008, the present Civil Miscellaneous Appeal has been filed by the Insurance Company.

(2.) It is the case of the claimants that on 29.4.2006 at 5.00 a.m., the husband of the first claimant, father of the claimants 2 and 3 and the son of the claimants 4 and 5, deceased Muruganandam was travelling in a Bajaj M-80 Motor Cycle and at that time, a lorry bearing Registration No.TN39 U 9236 belonging to the first respondent and insured with the second respondent came from the opposite direction in a high speed and dashed against the Bajaj M-80 Motor Cycle, in which, the said Muruganandam sustained injuries and died on the sport.

(3.) The claimants would state that the deceased was 35 years old at the time of accident and by working as a Mason, he was earning Rs.7500/-p.m. That apart, he is also owning agricultural lands, from which, he earns Rs.18,000/-p.a., and they sought for claim of Rs.15 lakhs.