ORIENTAL INSURANCE CO. LTD. Vs. VALLIYAMMAL

JUDGEMENT

(1.) The Insurance Company is the appellant in this appeal and is aggrieved by the impugned Judgment and decree dated 20.07.2006 passed by the Motor Accident Claims Tribunal (Sub Court), Vellore in M.C.O.P.No.257 of 1998.

(2.) By the impugned Judgment and Decree, the Tribunal has awarded a compensation of Rs.3,05,500/- to the respondents /claimants 1 and 2 herein together with interest at 9% per annum from the date of filing of the claim petition till the date of deposit.

(3.) The respondents 1 and 2 are the mother and sister of the deceased Babu @ Mohana Sundar who allegedly met with an accident on 02.06.1997 while driving a TVS 50 bearing Reg.No.TN.23.C.1997. It was alleged that the insured tractor bearing Reg.No.TN.23 X 0670 insured with the 5 rd respondent-Insurance Company was driven by one A.P.Raman, the 4 th respondent in a rash and negligent manner knocked down the said TVS 50 as a result of which the deceased Babu @ Mohanasundar sustained grievous injuries and later succumbed to the injuries and died in the hospital.