UNITED INDIA INSURANCE CO LTD Vs. V.CHANDRA

JUDGEMENT

(1.) (The case has been heard through video conference) Heard the Learned Counsel for the Appellant and the Learned Counsel for the respondent Nos. 1 to 3.

(2.) This Appeal is preferred by Insurance Company being aggrieved and dissatisfied with the award passed by the Tribunal. On 09.07.2011, at about 21.15 hours, while the accident victim Thiru.Velayudham was crossing near Ennore High road near IOC 1st bridge, Chennai, an auto bearing registration No.TN-05-T-2649 coming from North to South direction rash and negligently hit against Thiru.Velayudham. The said Thiru.Velayudham sustained head injury. He was admitted in the Stanley Hospital between 09.07.2011 to 27.08.2011. Thereafter, he was discharged with advice to attend O.P. On 12.09.2011, he died. Hence, his wife and sons have preferred the claim petition against the owner of the auto and his insurer, claiming a sum of Rs.9,00,000/- as compensation.

(3.) In the claim petition, it is stated that the deceased was working as Coolie in a steel work shop and earning Rs.300/- per day. He was about 58 years at the time of accident.