IFFCO TOKIO GENERAL INSURANCE CO. LTD. Vs. PARVATHI

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is filed against the judgment and decree dated 17.04.2014 made in M.C.O.P. No. 828 of 2013 on the file of Motor Accident Claims Tribunal/Special Subordinate Court, Krishnagiri.

(2.) M/s. Iffco Tokio General Insurance Company Limited is the appellant and the learned counsel appearing on behalf of the appellant strenuously contended that the appellant is not liable to pay any compensation under the Statute.

(3.) The facts in nutshell to be considered is that the accident occurred on 04.10.2010 at about 2.30 p.m., at Veppanpalli to Kundarapalli Road. Gurubarapalli Police Station registered a case in Crime No. 183/2010 under Sections 279 and 304(A) of I.P.C. The deceased was proceeding in the two wheeler bearing Registration No. TN-24-E-0738 in order to reach his village. He sustained fatal injury and died on 07.10.2010. As per the Claim Petition, the age of the deceased was 22 years at the time of accident and he was working as a Loadman in T.K.M. Saw Mill, Krishnagiri. His monthly income was Rs. 3,000/-. The claimants filed the Claim Petition, seeking compensation of a sum of Rs. 5,00,000/-. The Tribunal adjudicated the issues with reference to the documents and evidences produced by the respective parties and granted a total compensation of a sum of Rs. 4,64,500/-. The appellant is held liable to pay compensation.