NATIONAL INSURANCE COMPANY LTD Vs. ALAGAMOOPAN

JUDGEMENT

(1.) This appeal was heard through the Video Conferencing

(2.) On 15.10.2010, a person by name A. Kaliappan was travelling as a pillion rider in a TVS Super XL motor vehicle bearing Registration No.TN-39 - AA - 4249 and due to rash and negligent driving by the Driver of the lorry bearing Registration No.TAP 2499, it dashed against the said motor vehicle. As a result of the accident, it caused the death of A. Kaliappan.

(3.) The claimants are the legal representatives and the dependants of the deceased and they are his parents. They preferred a claim before the Motor Accidents Claims Tribunal, (Additional District and sessions Judge Fast Track Court - V, Coimbatore, Tiruppur against the owner of the lorry as well as the Appellant / Insurance Company, who is the insurer for the said Lorry bearing Registration No.TAP 2499 seeking a compensation of Rs.20,00,000/-.