RAM GENERAL INSURANCE CO.LTD Vs. PUSHPALATHA

JUDGEMENT

(1.) C.M.A. No. 1500 of 2022 has been filed by the insurance company challenging the award passed by the Tribunal in M.C.O.P. No. 1390 of 2018 dtd. 12/11/2021 and Cross Objection No. 46 of 2023 has been filed by the claimants challenging the quantum of compensation of the very same award. Parties are hereinafter referred to as per their rank in C.M.A. No. 1500 of 2022 for the sake of convenience.

(2.) The respondents 1 to 5 had filed a claim petition seeking compensation for the death of the deceased Veerakumar stating that on 15/4/2018, while the deceased was riding a TVS Suzuki bike bearing Registration No. TAB 57 in Coimbatore to Sathy Road near Vazliyampalayam Pirivu from North to South direction and when he reached Kurinchi thirumana mandapam, one eicher van bearing Registration No.TN 37 AT 3531 driven by the sixth respondent from the opposite direction in a rash and negligent manner dashed the bike, as a result of which the deceased suffered injuries all over the body and was admitted to hospital and died on the same day.

(3.) The sixth and seventh respondents remained ex parte before the Tribunal.