BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LIMITED Vs. MANONMANI

JUDGEMENT

(1.) The matter is heard through "Video Conferencing".

(2.) This Civil Miscellaneous Appeal has been filed against the award dated 19.03.2014 made in M.C.O.P.No.95 of 2009 on the file of the Motor Accidents Claims Tribunal, Sub Court, Madurantakam.

(3.) The appellant is the 2 nd respondent in M.C.O.P.No.95 of 2009 on the file of the Motor Accidents Claims Tribunal, Sub Court, Madurantakam. The respondents 1 to 8 filed the said claim petition, claiming a sum of Rs.10,00,000/- as compensation for the death of one Shanmugam, who died in the accident that took place on 19.06.2009.