ROYAL SUNDARAM ALLIANCE INSURANCE CO LTD Vs. MANICKAM

JUDGEMENT

(1.) The appeal is heard through video-conferencing.

(2.) Challenging the Award, dated 22.11.2017 made in M.C.O.P.No.712 of 2014 on the file of the Motor Accidents Claims Tribunal / II Additional District Court, Tirupur, the present appeal is filed by the Insurance Company.

(3.) The respondents 1 and 2 herein are the claimants in the said M.C.O.P. filed before the Tribunal. They are the parents of the deceased Ramesh Kumar, who had died in the road accident that had occurred on 25.03.2013 at about 8 a.m. The third respondent is the wife of the deceased and she is the owner of the vehicle, namely car, bearing Registration No.TN- 38-BZ-8885, which had been involved in the said road accident.