MANAGER, ICICI LOMBARD Vs. SIVAGAMI

JUDGEMENT

(1.) The above appeal has been filed by the insurance company challenging the award passed by the Motor Accident Claims Tribunal, Sivaganai in MCOP.No.196 of 2016 on the ground that the death was no way connected with the accident.

(2.) According to the claimants, the deceased was a native of Sivagangai District, but temporarily residing at Thiruvallur for the purpose of carrying out temple renovation work. On 11/2/2015 at about 3.15 p.m, when he was travelling in an Auto with the help of one Hemamalini, the said Auto driver had driven the vehicle in a rash and negligent manner and it got capsized. The deceased was injured all over the body and he was admitted to Thiruvallur Government Medical College Hospital and later referred to Rajiv Gandhi Hospital at Chennai where he passed away.

(3.) According to the claimants, the deceased was engaged in a temple renovation work and he was earning a sum of Rs.15,000.00 per month and he was maintaining the family. Therefore, the claimants have sought for a sum of Rs.20,00,000.00 as compensation.