RELIANCE GENERAL INSURANCE CO. LTD Vs. BHAVANI

JUDGEMENT

(1.) This appeal had been filed by the Insurance Company as against the Award, dtd. 24/6/2019 passed in M.C.O.P.No.484 of 2012 on the file of the Motor Vehicle Accidents Claims Tribunal, (District Court-II), Kanchipuram.

(2.) The respondents 1 to 4 herein are the claimants before the Tribunal, who are the wife, minor children and the mother of the deceased Balamurali.

(3.) It is the case of the claimants before the Tribunal that, on 4/7/2012 at about 10 a.m., while the deceased was riding motor cycle bearing Registration No.TN-20-AB-2623, keeping on the extreme left side of Tambaram-Walajabad Highways Road, a lorry bearing Registration No.TN-30-Z-4644, owned by the fifth respondent herein and insured with the appellant/Insurance Company, came in a rash and negligent manner from behind and hit the motor cycle, as a result of which, the deceased fell down and sustained injuries and died on the spot itself. Hence, the respondents 1 to 4 herein, as legal heirs, filed the claim petition as against the owner of the said lorry and insurer being the appellant herein, claiming a sum of Rs.1.00 Crore as compensation.