UNITED INDIA INSURANCE COMPANY LTD Vs. MARY VICTORIA

JUDGEMENT

(1.) The United India Insurance Company aggrieved by the disproportionately high compensation awarded by the Motor Accident Claims Tribunal (IV Small Causes Court) Chennai in M.C.O.P.No.2087 of 2013 dated 13.07.2015 is before this Court, praying for interference.

(2.) The brief facts of the case is that, Emmanuel aged 71 years was knocked down by a Jeep bearing registration No. TAN 2190, on 13/10/2012 at about 16.00 hrs while he was walking on the GNT Road, Eurkancherry, near Ethiraj Road Signal. Emmanuel succumbed to the injuries. The cause of accident was attributed on the Driver of the Jeep. F.I.R., was registered against him and he was prosecuted.

(3.) Claim petition seeking Rs.5,00,000/- as compenstaion was filed by his wife, 3 sons and 2 daughters. According to the claimants, the accident was due to the rash and negligent driving of the Jeep Driver. The deceased was earning Rs.30,000/- pm at the time of accident. The claimants are all his dependants. Hence, they are entitled for compensation of Rs.5 lakhs payable by the offending vehicle owner and its Insurer.