UNITED INDIA INSURANCE CO. LTD Vs. D. VASANTHA

JUDGEMENT

(1.) Challenging the quantum of compensation awarded by the Motor Accidents Claims Tribunal (Additional District Judge 'Fast Track Court No.IV), Chennai in M.C.O.P.No.1289 of 2003 vide., order dated 14.07.2008, the Insurance Company has filed the appeal in CMA.No.2575 of 2009. Not being satisfied with the quantum of compensation awarded by the tribunal, the claimants have filed the appeal in C.M.A.No.1115 of 2012. Hence, both the appeal are disposed of by way of this common judgment.

(2.) For the sack of convenience, the parties will be referred as per their ranking in C.M.A.No.2575 of 2009. The appellant is the insurance company and the respondents are the mother, father and sister of the deceased D.Ravi respectively.

(3.) It is the case of the respondents/claimants that on 12.11.2012 at about 7.45 hours, while the deceased D.Ravi was proceeding in his two wheeler towards Ambattur Estate, the lorry bearing Registration No.TN-02-B-0553 came in a rash and negligent manner and hit the two wheeler, as a result of which the deceased sustained multiple and fatal injuries and died on the spot. Hence, the respondents/claimants made a claim for a sum of Rs.45 lakhs as compensation as against the owner of the lorry and its Insurer/appellant herein.