UMARANI Vs. RAVICHANDRAN

JUDGEMENT

(1.) THE dependents of a deceased Grade-I Police Constable are the appellants.

(2.) ON 01.04.2002, in a road accident, the deceased had lost his life. It was due to the rash and negligent driving of the driver of the vehicle, owned by the first respondent, which has been insured with the second respondent. The Tribunal, totally awarded Rs.4,21,276/-.

(3.) HEARD the learned counsel appearing for the second respondent/Insurance Company.