NATIONAL INSURANCE COMPANY LIMITED Vs. M. MYLATHAL

JUDGEMENT

(1.) The Insurance Company is the appellant in this appeal. It is aggrieved by the impugned Judgment and Decree dated 16.07.2009 passed by the Motor Accidents Claims Tribunal, Additional District and Sessions Judge, Fast Track Court No.3, Coimbatore in M.C.O.P.No.508 of 2007.

(2.) By the impugned Judgment and Decree, the Tribunal has awarded a sum of Rs.4,14,500/- as compensation to the 1 st to 5 th respondents/claimants, who are the dependents of the deceased V.Mohan Raj, who met with an accident on 17.09.1990. Almost after a lapse of 16 years, a claim petition came to be filed during the month of October 2007.

(3.) The Tribunal after considering the evidences on record passed the impugned Judgment and Decree upholding the case for granting compensation to the 1 st to 5 th respondents/claimants, who are the wife and the daughters of the deceased V.Mohan Raj who met with an accident on 17.09.1990 and died on 20.10.1990. Pending this appeal, the 1 st respondent died. The 2 nd to 5 th respondents are the legal representatives of the deceased 1 st respondent.