ORIENTAL INSURANCE CO. LTD. Vs. CHELLAMMAL

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the judgment and decree passed in M.C.O.P.No.480 of 2008 dated 16.12.2009, on the file of the Motor Accident Claims Tribunal cum Principal District Court, Pudukkottai.

(2.) The appellant herein is the second respondent, the respondents 1 to 4 herein are the claimants and the fifth respondent herein is the first respondent in the claim petition. The respondents 1 to 4 herein have filed a claim petition in M.C.O.P.No.480 of 2008, claiming compensation for the death of one Arumugam in an accident that took place on 02.05.2007. The Tribunal has awarded a sum of Rs.1,84,800/- (Rupees One Lakh Eighty Four Thousand Eight Hundred only) as compensation. Against which, the appellant has preferred this appeal.

(3.) A brief substance of the claim petition in M.C.O.P.No.480 of 2008 is as follows: