BRANCH MANAGER, NATIONAL INSURANCE CO. LTD Vs. THANGAM

JUDGEMENT

(1.) The present civil miscellaneous appeal has been filed by the Insurance company challenging the award dated 16.05.2007 made in M.C.O.P.No.703 of 2005 on the file of the Motor Accidents Claims Tribunal (Additional District Court -Fast Track Court No.V), Coimbatore at Tiruppur, questioning the quantum of compensation awarded by the Tribunal.

(2.) The respondents 1 to 4 are the claimants before the Tribunal and they have made a claim for a sum of Rs.25 laksh as compensation before the Tribunal for the death of one Devendiran, who is the husband of the 1st respondent. The 2nd and 3rd respondents are the daughter and son of the deceased Devendiran respectively. The 4th respondent is the father of the deceased Devendiran.

(3.) The Tribunal has awarded the entire amount of Rs.25 lakhs as claimed by the respondents 1 to 4/claimants as compensation. Aggrieved over the quantum of compensation, the present appeal has been filed by the Insurance Company. The claimants/respondents 1 to 4 have filed Cross Objection No.SR76474 of 2012.