NATIONAL INSURANCE CO. LTD. Vs. MARAGADHAVALLI

JUDGEMENT

(1.) THE Second Respondent in M.C.O.P. No.625 of 1999 on the file of the Motor Accident Claims Tribunal/Principal District Judge, Nagapattinam, is the Appellant in the above Appeal and the Claimants therein are the cross -objectors.

(2.) FOR the sake of convenience, the parties are referred to as per their ranking in the Claim Petition.

(3.) ACCORDING to the Claimants, the deceased Radhakrishnan was running three Partnership firms and earning Rs.3 lakhs per annum and he was getting a monthly salary of Rs.30,000/ - and a bonus of Rs.50,000/ - per year, but after his death, the business was closed down and therefore, the Claimants claimed a total compensation of Rs.50 lakhs.