NEW INDIA ASSURANCE COMPANY LIMITED Vs. NAGARATHINAMMA

JUDGEMENT

(1.) The above appeal has been preferred by the insurer challenging the award and decree dated 30th March, 1990 made in MCOP.No.273 of 1983 on the file of the Motor Accident Claims Tribunal (II Additional Sub Judge) Chengalpattu.

(2.) With the consent of either side, the appeal itself is taken up for final disposal. Heard Mr.K.Padmanabhan, for M/s.Kurian and Associates for the appellant and Mr.A.M.Viswanatha Rao, for respondents 1 to 3, the 4th and 5th respondent not appearing.

(3.) Respondents 1 to 3 herein instituted MCOP.No: 273 of 1983 on the file of the Motor Accident Claims Tribunal, Chengalpattu against the appellant and respondents 4 and 5 herein claiming a compensation of Rs.1 lakh. The first claimant is the widow of Ravindran. The second and third claimants being the mother and father of the deceased. On the date of death the deceased was aged 21 years. The first claimant was aged 19 years, second claimant was aged 38 years and third claimant was aged 45 years. The deceased Ravindran died in the accident that occurred on 6.9.1982 at 10.30 a.m. In the Kavarapettai-Sathiavedu Road.