DIVISIONAL MANAGER, ORIENTAL INSURANCE CO. LTD Vs. KUPPUSAMY

JUDGEMENT

(1.) The matter is heard through "Video Conferencing".

(2.) This Civil Miscellaneous Appeal has been filed against the award dtd. 14/6/2018 made in M.C.O.P.No.150 of 2014 on the file of the Motor Accidents Claims Tribunal, Additional District Court, Hosur.

(3.) The appellant is the respondent in M.C.O.P.No.150 of 2014 on the file of the Motor Accidents Claims Tribunal, Additional District Court, Hosur. The respondents filed the said claim petition claiming a sum of Rs.30,00,000.00 as compensation for the death of their son viz., Vignesh, who died in the accident that took place on 5/10/2012.