NATIONAL INSURANCE CO LTD Vs. SRIMATHI SUDHA

JUDGEMENT

(1.) The Insurance Company is before this Court, challenging the award passed in M.A.C.T.O.P.No.124 of 2016 by the Motor Accident Claims Tribunal, Special District Court, Salem.

(2.) The petition has been filed by the respondents herein, who are the legal heirs of the deceased Manikandan under Sec. 163-A of the Motor Vehicles Act, 1988. The accident in which Manikandan has lost his life has occurred as follows:

(3.) The claimants are the wife, minor son, father and brother of the deceased, Manikandan. The respondents 1 to 5 have claimed a sum of Rs.25,00,000.00 as compensation for the accident that had taken place in Madhya Pradesh and where First Information Report had been lodged at Madhya Pradesh, the claimants had moved the Motor Accident Claims Tribunal at Salem. It was also stated that the deceased was working as a driller under one Sellamuthu.