NATIONAL INSURANCE CO. LTD., Vs. MAHESWARI

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is directed against the award passed in M.C.O.P.No.19 of 2016 dtd. 3/10/2017 on the file of Motor Accident Claims Tribunal/Additional District Court, Paramakudi.

(2.) The appellant/insurer, who was directed to pay compensation of Rs.10,55,500.00 (Rupees Ten Lakhs Fifty Five Thousand and Five Hundred only) with interest at 7.5% per annum to the respondents 1 to 3/claimants for the death of one Ramasamy, consequent to an accident occurred on 13/8/2013, challenged the liability mulcted on it and also the quantum of compensation awarded at, by the Tribunal.

(3.) Admittedly, the first respondent/first claimant is the wife and the respondents 2 and 3/claimants 2 and 3 are the sons of the deceased Ramasamy.