NATIOANAL INSURANCE CO LTD Vs. SUSEELA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal arises against the award of the Motor Accident Claims Tribunal, Ponneri at Tiruvallur District passed in M.C.O.P.No.483 of 2000 on 05.08.2008.

(2.) At about 07.00 a.m, on 07.01.2000, while the deceased was standing in front of her house, a lorry bearing registration No. AP-16-W-548 driven in a rash and negligent manner, dashed against her owing to which she sustained grievous injuries. Since the first respondent/claimant died during the pendency of claim petition, respondents 2 to 9, who are her husband and children were impleaded as legal heirs. Compensation in a sum of Rs.74,000/-was claimed.

(3.) Before the Tribunal, on behalf of the claimants, one witness was examined and seven exhibits were marked. None were examined on behalf of the appellant insurance company nor were any exhibits marked.