UNITED INDIA INSURANCE COMPANY LTD Vs. VIMALA

JUDGEMENT

(1.) This appeal has been filed by the Insurance Company challenging the award dated 02.06.2016 passed by the Motor Accident Claims Tribunal, (Special District Court), Salem in M.C.O.P. No.318 of 2012.

(2.) A person by name Prabhu died on 12.01.2012 as a result of an accident caused by an Auto bearing Registration No.TN 30 AH 9396 owned by the 4th respondent and insured with the Appellant. The accident happened when the deceased was riding a two wheeler ( TVS Star City) bearing Registration No.TN-30-U-6331 in Trichy Main Road from Salem Town towards Dadagapatty when the insured Auto bearing TN 30 AH 9396 came in a rash and negligent manner on the extreme right side in the opposite direction of the deceased vehicle and suddenly turned to his right to pickup the passengers on the right side of the road and thus dashed against the two wheeler and as a result of the same, Prabhu sustained grievous injuries and he died in the hospital.

(3.) The Tribunal under the impugned award directed the appellant / Insurance Company to pay the respondents / claimants a compensation of Rs.9,51,000/- for the death of Prabhu caused by the vehicle insured with the appellant.