NEW INDIA ASSURANCE CO. LTD Vs. R.SANTHI

JUDGEMENT

(1.) THE New India Assurance Company, challenging its liability under the award, had directed this appeal.

(2.) FOR the death of 1st respondent's husband, the Claims Tribunal had awarded the claimants totally Rs.2,36,250/-.

(3.) ON the other hand, Mr.Sathisrajan, learned counsel for the claimants would contend that a close reading of the evidence of R.W.1 itself would show that the deceased had died due to the head injury sustained in the road accident. The FIR as well as admission of his guilt by the Driver before the Magistrate's Court would also show that the deceased had sustained mortal wound in the road incident.