MANAGER, NATIONAL INSURANCE CO. LTD Vs. PICHAIKANNU

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is directed against the Award passed in M.C.O.P. No.10 of 2005, dtd. 19/2/2010, on the file of the Motor Accident Claims Tribunal (Additional District and Sessions Court/Special Court), Pudukkottai.

(2.) The Appellant/Insurer, who was made liable to pay Compensation of Rs.50,000.00 with Interest at 7.5% per annum to the Respondents 1 to 4/ Claimants for the death of one Selvam, consequent to an accident occurred on 27/2/2004, challenged the liability mulcted on it.

(3.) Admittedly, the First Respondent/1st Claimant is the Wife and the Respondents 2 to 4/Claimants 2 to 4 are the Children of the deceased Selvam.