UNITED INDIA INSURANCE COMPANY LTD. Vs. FRANCIS KARPAGAM

JUDGEMENT

(1.) This appeal has been filed by the Insurance Company challenging the award dated 02.07.2012 passed by the Motor Accidents Claims Tribunal, (Principal District Judge), Vellore in MCOP No.237 of 2007.

(2.) A person by name, Prabakaran Jacob died on 4.02.2004 as a result of an accident caused by a vehicle, owned by the fifth respondent and insured with the appellant / Insurance Company. The first and second respondents are the parents, the third respondent is the wife and the fourth respondent is the daughter of the deceased. The claimants are the legal heirs and dependants of the deceased. The first and second respondents preferred a claim before the Motor Accident Claims Tribunal (Principal District Judge), Vellore in M.C.O.P. No.237 of 2007 seeking compensation for the death of Prabakaran Joseph.

(3.) The Motor Accident Claims Tribunal, (Principal District Judge), Vellore under the impugned award directed the appellant / Insurance Company to pay the respondents 1 to 4 a compensation of Rs.14,78,000/- together with interests and costs as detailed hereunder :