ORIENTAL INSURANCE CO. LTD Vs. VENKATRAMAN

JUDGEMENT

(1.) The Civil Miscellaneous Appeal on hand is preferred by the Oriental Insurance Company, challenging the judgment and decree dated 19.12.2013 passed by the learned Sub-Judge, Sub-Court-cum-Motor Accidents Claims Tribunal, Harur in M.C.O.P. No.34 of 2011.

(2.) The accident occurred on 26.10.2011 at about 16.00 hours in Theerthamalai to Mambadi Road near Thirudan Pallam down Devil Tamarind Tree. The Kottapatty Police Station registered a case in Crime No.25 of 2011 under Sections 279 and 304(A) of IPC.

(3.) The deceased was working as a Building Mason. He was earning Rs.6,000/- per month and the legal heirs of the deceased filed claim application, claiming compensation of Rs.10 lakhs under Section 166(1) of the Motor Vehicles Act, 1988.