NATIONAL INSURANCE CO LTD Vs. RAJATHI

JUDGEMENT

(1.) THE appellant disputes its liability to pay the compensation awarded by the Tribunal.

(2.) FOR the death of one Ponnuvelu, respondents 1 to 7, who are dependants of the deceased have claimed compensation. Totally, the Tribunal awarded them Rs.3,27,000/-.

(3.) ON 21.05.2000, at about 6.30 p.m., opposite to Erumapalayam Branch Road, near Manickam Thottam, the road accident had taken place. Admittedly, in the accident, the said Ponnuvelu lost his life. The FIR was lodged. Admittedly, in the FIR, the lorry number was not given. It appears to be an hit and run case. Police registered a road accident case. Investigated. Collected evidence. Ultimately, traced the lorry [TN-07-B-1445] belonging to the 8th respondent, as the offending vehicle. It has been insured with the appellant.