UNITED INDIA INSURANCE CO LTD Vs. ANDAL

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the Insurance Company challenging the Award dated 12.06.2015 passed by the Motor Accident Claims Tribunal, Arni in MCOP.No.177 of 2010.

(2.) Heard Mrs.I.Malar, learned counsel for the Appellant/Insurance Company. Despite service of notice and their names having been printed in the cause list today, there is no representation on the side of the respondents 1 to 4. As seen from the proof of service filed by the Appellant, the fifth respondent is dead. Since the fifth respondent is the son of the first respondent and the second to fourth respondent are his siblings, the respondents 1 to 4 are brought on record as legal representatives of the deceased fifth respondent. The sixth respondent has remained exparte both before the Tribunal as well as this Court.

(3.) The Appellant/Insurance Company has challenged the impugned award as according to them, the quantum of compensation awarded by the Tribunal is excessive and not in accordance with law. The details of the impugned Award are as follows: