IFFCO TOKIO GENERAL INSURANCE Vs. B.NAGARATHINAM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the award passed in M.C.O.P.No.1249 of 2014 dtd. 7/7/2021 on the file of the Special District Court (Motor Accident Claims Tribunal), Trichirappalli.

(2.) The appellant/Insurer, who was made liable to pay compensation of Rs.7,18,850.00 with interest at 7.5% per annum and costs to the respondents 1 to 3/claimants for the death of one Balakrishnan, who died consequent to an accident occurred on 10/2/2014, challenged the liability mulcted on it and the quantum of compensation awarded at, by the Tribunal.

(3.) Admittedly, the first respondent/first claimant is the wife and the respondents 2 and 3/claimants 2 and 3 are the sons of the deceased Balakrishnan.