ORIENTAL INSURANCE CO. LTD. Vs. N.DHANALAKSHMI

JUDGEMENT

(1.) This appeal has been filed by the Insurance Company challenging the award dated 29.04.2013 passed by the Motor Accidents Claims Tribunal, Special Sub Court, Coimbatore in MCOP No.368 of 2013.

(2.) A person by name, N.Rameshkumar died on 13.07.2007 as a result of an accident caused by a vehicle owned by the fifth respondent and insured with the appellant. The respondents 1 to 3 / claimants are the legal heirs and dependants of the deceased. They preferred a claim before the Motor Accident Claims Tribunal (Special Sub Judge), Coimbatore. in M.C.O.P.No.368 of 2013 seeking compensation for the death of N.Ramesh Kumar

(3.) The Motor Accident Claims Tribunal, (Special Sub Judge), Coimbatore. under the impugned award directed the fifth respondent and the appellant to pay the respondents 1 to 3 / claimants a compensation of Rs.7,12,000/- together with interests and costs.