NEW INDIA ASSURANCE COMPANY LIMITED Vs. P. PALANIAMMAL

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award passed in M.C.O.P.No.288 of 2011 dtd. 17/8/2017, on the file of the Motor Accident Claims Tribunal cum Subordinate Court, Kuzhithalai.

(2.) The appellant herein is the second respondent, the respondents 1 to 4 herein are the claimants and the fifth respondent herein is the first respondent in the claim petition. The respondents 1 to 4 herein have filed a claim petition in M.C.O.P.No.288 of 2011, claiming compensation for the death of one Palaniyappan, in an accident that took place on 19/11/2011. The Tribunal has awarded a sum of Rs.8,82,348.00 (Rupees Eight Lakhs Eighty Two Thousand Three Hundred and Forty Eight only) as compensation. Against which, the appellant has preferred this appeal.

(3.) Brief substance of the claim petition in M.C.O.P.No.288 of 2011 is as follows: