NATIONAL INSURANCE COMPANY LIMITED Vs. LAVANYA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the Insurance Company, challenging the quantum of compensation and the liability fixed on the appellant/Insurance Company vide award dtd. 21/11/2013 made in M.A.C.T.O.P.No.1383 of 2013 on the file of the Motor Accident Claims Tribunal, (Special Subordinate Judge) Tirupattur.

(2.) The claimants/respondents No.2 to 4 filed a claim petition in M.A.C.T.O.P.No.1383 of 2013 on the file of the Motor Accident Claims Tribunal, (Special Subordinate Judge) Tirupattur, claiming a sum of Rs.10,00,000.00 towards compensation for the death of one Elayaraja who died in the road accident which took place on 18/7/2010.

(3.) The factual matrix of the case is as follows: