MANAGER Vs. SUBRAMANI

JUDGEMENT

(1.) This appeal has been filed by the Insurance Company, challenging the award dated 17.12.2013 passed by the Motor Accidents Claims Tribunal (Principal District Judge), Perambalur in MCOP.No.179 of 2012 Brief facts leading to the filing of the instant appeal are as follows:

(2.) A person, by name, Murugesan, died on 19.11.2011 as a result of an accident caused due to the collusion between his motor-cycle bearing Registration No.TN 46 K 0633 and the insured lorry bearing Registration No.TN 31 AD 9682. The legal representatives of the deceased Murugesan are his parents, who are the respondents 1 and 2 in this appeal. They preferred a claim petition seeking compensation for the death of their son Murugesan. The Motor Accident Claims Tribunal, by its award dated 17.12.2013 passed in MCOP. No.179 of 2012 directed the appellant to pay a sum of Rs.8,98,800/- together with interest and cost to the respondents 1 and 2. Aggrieved by the said award dated 17.12.2013 passed by the Motor Accident Claims Tribunal, the Appellant/Insurance Company has preferred this appeal.

(3.) Heard Mrs.R.Sree Vidhya, learned counsel for the appellant and Mr.T.Anbu learned counsel appearing for the second respondent.