NEW INDIA ASSURANCE CO. LTD Vs. MOHAMUDHA FAJILA

JUDGEMENT

(1.) The appellant Insurance Company is aggrieved by the impugned Judgment and Decree dated 23.12.2009 passed by the I Additional District Judge of Erode, as a Motor Accidents Claim Tribunal in M.C.O.P.No.837 of 2003.

(2.) By the impugned Judgment and Decree, the Tribunal has awarded a sum of Rs.10,03,000/- together with interest at 7.5% per annum from the date of filing of the claim petition till the date of deposit with proportionate costs, to the 1 st to 6 th respondent/claimants, who are the legal heirs and dependents of the deceased Mohameed Shakir Ali who died in a motor accident. The liability has been equally apportioned on the appellant Insurance Company and the 8th respondent State Transport Corporation.

(3.) The 2 nd to 4 th respondents, who are the children of the deceased Mohameed Shakir Ali, have attained the age of majority during the pendency of this Civil Miscellaneous Appeal. Same was recorded vide order dated 08.02.2019 in C.M.P.Nos.12144 and 12145 of 2016 of this Court.