UNITED INDIA INSURANCE CO. LTD. Vs. S.MALARVIZHI

JUDGEMENT

(1.) THIS Appeal filed by the Insurance Company is directed against the Award passed by the Motor Accident Claims Tribunal, Additional District Court, FTC No.II, Kancheepuram in M.C.O.P.No.18 of 2004 dated 08.12.2008. The first respondent is the wife of the deceased, the second respondent their minor daughter and the respondents 3 and 4 are the parents of the deceased Subramanian. The respondents/ claimants filed the Claim Petition claiming a sum of Rs.5 crores as compensation for the death of T.Subramanian alias Thanthoni Subramanian in a road traffic accident, which occurred on 08.08.2003.

(2.) THE facts as stated in the Claim Petition could be briefly summarized as follows:

(3.) (i)Before the Tribunal, the first respondent/claimant examined herself as P.W.1 and 41 documents were marked as Exs.P1 to P41. On behalf of the Appellant/Insurance Company, one Kanniappan/ Driver of the lorry was examined as R.W.1. However, no documentary evidence was adduced.