BAJAJ ALLIANZ INSURANCE COMPANY LIMITED CHENNAI Vs. MUTHUSAMY

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is filed by the Bajaj Allianz Insurance Company Limited against the Judgement and Decree dated 24.11.2005 made in MCOP.No.379/2004 by the learned District Judge (MACT) Perambalur.

(2.) THE claimant, who are the parents of the deceased Govindan, filed the above claim petition, claiming a compensation of Rs.5,00,000/- under various heads before the Tribunal for the death of their deceased son in the motor accident occurred on 17.6.2004 at about 4.00 a.m. at Venganoor, Trichy to Chennai NH Road. THE Tribunal awarded a sum of Rs.4,36,500/- as total compensation under various heads. As against the same, this Civil Miscellaneous Appeal has been filed by the Insurance Company.

(3.) THIS court heard the submissions of the learned counsel on either side and also perused the materials placed on record.