BRANCH MANAGER, ORIENTAL INSURANCE COMPANY LIMITED Vs. THANGAMMAL

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the respondents 2 to 5.

(2.) The appeal is filed by the Insurance Company, being aggrieved by excessive compensation awarded to the claimants.

(3.) The deceased Ramasamy, an Ex-service man, aged about 55 years, while riding his two-wheeler bearing Registration No.TN 24/2545, he was hit by another two-wheeler bearing Registration No.TN 29/Q.6076, which came in a rash and negligent manner at high speed and thus, he died in the accident. Negligence on the part of the offending vehicle is not in dispute. The claim petition filed by the widow, sons, daughters and parents was contested by the Insurance Company on the ground of quantum of compensation.