UNITED INDIA INSURANCE COMPANY LIMITED Vs. RANI

JUDGEMENT

(1.) The matter is heard through "Video Conferencing".

(2.) This Civil Miscellaneous Appeal has been filed against the award dated 28.02.2011 made in M.C.O.P.No.194 of 2010 on the file of the Motor Accidents Claims Tribunal, Sub Court, Vaniyambadi, Vellore District.

(3.) The appellant is the 2nd respondent in M.C.O.P.No.194 of 2010 on the file of the Motor Accidents Claims Tribunal, Sub Court, Vaniyambadi, Vellore District. The respondents 1 to 5 filed the said claim petition claiming a sum of Rs.5,00,000/- as compensation for the death of one Ramu, who died in the accident that took place on 25.04.2007.