NEW INDIA ASSURANCE COMPANY LIMITED Vs. S. SELVI

JUDGEMENT

(1.) Challenging the award, dated 23.09.2019 made in M.C.O.P.No.19 of 2017, on the file of the Motor Accident Claims Tribunal/Additional District Court, Palani, the present Civil Miscellaneous Appeal is filed by the New India Assurance Company Limited with regard to quantum.

(2.) The claimants, who are the respondents 1 to 4, have filed a claim petition claiming compensation for the death of one Senthil @ Senthil Kumar, who died in the accident that occurred on 09.08.2015. The respondents 1 to 4 are the wife, child and parents of the deceased Senthil @ Senthil Kumar.

(3.) The brief facts relevant for the consideration of the above case are that on 09.08.2015, when the deceased was riding his twowheeler bearing Registration No.TN-57-AW-2156 at Palani-Dindigul road, the bus bearing Registration No.TN-57-AM-1515, which was driven by the fifth respondent/first respondent in a rash and negligent manner, which was coming from the opposite direction, hit the deceased. Immediately, he was admitted in Government Rajaji Hospital, Madurai and subsequently, he died. Hence, the claimants have filed a claim petition claiming a compensation of Rs.20,00,000/-.