ROYAL SUNDARAM ALLIANCE INSURANCE CO. LTD Vs. RAMYA

JUDGEMENT

(1.) Challenging the award dated 30.09.2011 made in M.C.O.P.No.491 of 2007 passed by the Motor Accidents Claims Tribunal (Subordinate Court), Sangagiri, the Insurance Company has filed the present appeal.

(2.) The respondents 1 to 4 herein are the claimants before the Tribunal, being the wife, minor son, mother and father of the deceased Ragubathi, who lost his life in the road accident that had occurred on 19.08.2007 involving the lorry insured with the appellant herein/Insurance Company.

(3.) It is the case of the respondents 1 to 4 herein/claimants before the Tribunal that on 19.08.2007 at about 12.30 hours, while the deceased was driving his Maruthi Car bearing Registration No.TN-28-R-1233 keeping on the left side of the road on NH-47 Selam-Coimbatore Main Road, at Pachanpalayam, a lorry bearing Registration No.KA-40-8989 came from the opposite direction being driven by its driver in a rash and negligent manner and dashed against the car and thus, caused the accident. In the said accident, the said Ragupathi sustained multiple injuries and he died on the spot itself. Hence, the legal heirs of the deceased have made a claim as against the owner of the lorry as well as its insurer/appellant herein claiming a sum of Rs.30 lakhs as compensation.