UNITED INDIA INSURANCE CO. LIMITED Vs. MARIAPPAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellantInsurance Company challenging the quantum of compensation granted by the Tribunal in the award dtd. 30/11/2020, made in M.C.O.P. No.7289 of 2013, on the file of the Special Sub Court No.2, (Motor Accident Claims Tribunal), Chennai.

(2.) The appellant is the 2nd respondent in M.C.O.P. No.7289 of 2013, on the file of the Special Sub Court No.2, (Motor Accident Claims Tribunal), Chennai. The respondents 1 to 4 filed the said claim petition, claiming a sum of Rs.20,00,000.00 as compensation for the death of one M.Valarmathi, who died in the accident that took place on 5/10/2013.

(3.) According to the respondents 1 to 4, on the date of accident, at about 14.00 hrs., when the deceased M.Valarmathi was standing with the workers near Echur Pudhu Colony Road, the driver of the Tata Magic Van bearing Registration No.TN-19-Z-5490 owned by the 5th respondent, drove the same in a rash and negligent manner and dashed on the said Valarmathi, as a result, she sustained multiple grievous injuries and died in GH, Maduranthakam. The accident occurred only due to rash and negligent driving by driver of the Tata Magic Van and hence, the respondents 1 to 4 filed the said claim petition, claiming compensation against the 5th respondent and appellantInsurance Company as owner and insurer of the Tata Magic Van respectively.