NATIONAL INSURANCE CO LTD Vs. SHANTHI

JUDGEMENT

(1.) The Insurance Company is the appellant. It is aggrieved by the impugned Judgment and Decree dated 01.11.2006 passed by the Motor Accidents Claims Tribunal and Additional District Court, Dharmapuri in M.C.O.P.No.485 of 2004.

(2.) By the impugned Judgment and Decree, the Tribunal has awarded a sum of Rs.6,69,000/- as compensation together with interest at 7.5% p.a. from date of filing of the claim petition till the date of deposit, to the 1st to 6th respondents.

(3.) In this appeal, the appellant Insurance Company has challenged the compensation awarded to the 1st to 6th respondents who were claimants before the Tribunal. They are wife, parents and children of the deceased Theerthagiri aged about 28 years. The minor children of the deceased were aged about 6 years, 3 years, 7 years respectively at the time of filing of the claim petition.