UNITED INDIA INSURANCE CO LTD Vs. L. SAGUNTHALA

JUDGEMENT

(1.) The Appeal has been preferred by the Insurance Company against the award passed by the Motor Accident Claims Tribunal (V Additional District and Sessions Judge, Coimbatore) in MCOP.No.785 of 2017 dated 11.02.2019.

(2.) The Tribunal has awarded a sum of Rs.32,20,000/- as compensation for the death of one Mr.R.Lakshmanan, aged about 42 years, a contractor of Southern Tex Innovation Company, Coimbatore, allegedly earning about Rs.20,000/- in the accident occurred on 01.04.2017, when he was riding his Scooty, which was hit down by the vehicle insured with the Appellant Insurance Company.

(3.) Heard Mr.A.Dhiraviyanathan, learned counsel appearing on behalf of the Appellant and Mr.M.Sivakumar, learned counsel appearing on behalf of the Respondents.