CHOLAMANDALAM MS GENERAL INSURANCE Vs. A. ANTONY SAMY

JUDGEMENT

(1.) The appeal is heard through video conferencing.

(2.) Questioning the quantum of compensation awarded by the Motor Accident Claims Tribunal / Additional District Judge, Hosur, in MCOP.No.138 of 208, dated 19.09.2019, the present appeal has been filed by the Insurance Company. The respondents 1 to 4 herein/claimants are the parents and the brother of the deceased, fifth respondent herein is the owner of the TATA Van bearing Registration No.KA 24 O 02123 and the sixth respondent is the driver of the said vehicle.

(3.) It is the case of the respondents 1 to 4 / claimants that on 23.12.2017, the deceased Anand Velanganni was riding a two wheeler bearing Registration No.PY 01BG 5619 on Bangalore-Hosur Road with his friend one Peralagan in pillion. While they were nearing Jalagandeswarar Road Junction, a TATA Van bearing Registration No.KA 24 O 02123 came in the opposite direction in a rash and negligent manner and dashed against the two wheeler. Due to the impact, the deceased died on the spot itself.