NATIONAL INSURANCE COMPANY LTD Vs. K.S.VASATHA

JUDGEMENT

(1.) The Insurance Company, aggrieved by the award in M.C.O.P. No.154 of 2015, on the file of the Motor Accident Claims Tribunal, Special District Judge, Tiruchirappalli, is the appellant before us.

(2.) The respondents 1 to 3, as claimants filed the M.C.O.P., seeking compensation for the accident that occurred on 4/10/2014, resulting in the death of one Sivaraman, who is the husband of the first claimant and the father of the claimants 2 & 3. The second claimant - Ramkumar is a mentally challenged son of the deceased - Sivaraman.

(3.) The case of the claimants before the Tribunal was that the deceased was riding his two wheeler and travelling from South to North, returning home, after work and the first respondent's lorry being driven by its driver, rashly and negligently, came and dashed the two wheeler resulting in the death of the two wheeler rider - Sivaraman. It is the further case of the claimants that the deceased was 59 years and he was working as Chief Personal Assistant at BHEL, Tiruchirappalli and earning Rs.93,270.40 per month. As he was only the breadwinner of the family, the claimants prayed for Rs.75,00,000.00 as total compensation.