RELIANCE GENERAL INSURANCE CO. LIMITED. Vs. P. POONGAVANAM

JUDGEMENT

(1.) Since the Insurance Company is not disputing the liability, notice to the fourth respondent is deemed unnecessary.

(2.) The Insurance company is on appeal questioning the award of a sum of Rs.20,00,000.00 as compensation for the death of one Valliappan in a Motor Accident. Claimants, who are the parents and sister of the deceased lodged a claim seeking compensation of Rs.50,00,000.00 contending that Valliappan died due to the accident when the Tipper Lorry bearing TN 22- BS-0569 was driven in the reverse direction by its driver in a rash and negligent manner. Claiming that the petitioners have lost both financial and moral support because of the death, they sought for compensation.

(3.) This is resisted by the Insurance Company contending that the accident did not happen in the manner suggested by the claimants. The Insurance Company also objected to the quantum of compensation claimed and denied the existence of insurance.