G KUPPUMANI,; G RAMESH KUMAR AND G VISHNUKUMAR Vs. V KASTHURI RENGAN @ KUMAR; BRANCH MANGER, UNITED INSURANCE COMPANY LTD ; VARTHINI AMMAL, T M KRISHNAMOORTHY

JUDGEMENT

(1.) Being not satisfied with the award of Rs. 5,36,040/-, dated 29.09.2006 and made in MCOP No. 1178 of 2001, on the file of the Motor Accidents Claims Tribunal (FCT No. 1), Madurai, the claimants, who are the wife and children of the deceased, have approached this Court by way of this appeal.

(2.) The facts which are absolutely necessary for the disposal of this Memorandum of Civil Miscellaneous Appeal may be summarized briefly as follows:

(3.) While the first Respondent being the owner of the vehicle remained ex- parte, the 2nd Respondent, the insurer with whom the above said taxi was insured at the material time, had contested the claim petition on three grounds: