MANAGER, NATIONAL INSURANCE CO. LTD. Vs. THILAGAVATHI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award, dtd. 11/3/2020, made in M.C.O.P.No.289 of 2018, on the file of the Motor Accident Claims Tribunal - District Judge, Karur. The appellant herein is the second respondent, the respondents 1 to 3 herein are the claimants and the fourth respondent herein is the first respondent in the original M.C.O.P. Petition.

(2.) A Brief substance of the claim petition in M.C.O.P.No.289 of 2018, is as follows: On 14/3/2018, at about 4.10 pm., when the deceased-Kamala was standing at Thirukkampuliyur bus stop on the extreme left side of the road, a Crane bearing Registration No.TN-45-AF-0582 was driven by its driver in a rash and negligent manner, hit against the deceased and ran over the deceased. As a result, she succumbed to the injuries. The deceased was aged about 62 years and was earning Rs.50,000.00 towards pension and she was doing tailoring work and she contributed to the welfare of the claimants. The petitioners are her dependents and they claimed a sum of Rs.50,00,000.00 as compensation.

(3.) A brief substance of the counter filed by the second respondent, in M.C.O.P.No.289 of 2018, is as follows: