ROYAL SUNDARAM GENERAL INSURANCE CO. LTD Vs. VAIRAEE

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is directed against the award passed in M.C.O.P.No.430 of 2014 dtd. 19/2/2020 on the file of the Motor Accident Claims Tribunal/Additional District and Special Court, Pudukkottai.

(2.) The appellant/insurer, who was made liable to pay compensation of Rs.10,21,200.00 (Rupees Ten Lakhs Twenty One Thousand and Two Hundred only) with interest at 7.5% per annum to the respondents 1 to 5/claimants for the death of Kambathadiyan, consequent to an accident occurred on 24/5/2014, challenged the liability mulcted on it and also the quantum of compensation awarded at, by the Tribunal.

(3.) It is pertinent to note that the appellant/insurer has not challenged the finding of the Tribunal that the accident was occurred only due to the rash and negligent driving of the driver of the lorry, which belonged to the sixth respondent/first respondent.