UNIVERSAL SOMPO GENERAL INSURANCE CO. LTD Vs. SARANYA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant/Insurance Company challenging the quantum of compensation granted by the Tribunal in the award dtd. 29/6/2022 made in MCOP.No.91 of 2016 on the file of the Motor Accidents Claims Tribunal IV Additional District and Sessions Judge, Tiruvallur at Ponneri.

(2.) By consent of the learned counsel appearing for the appellant as well as Mr.R.Venkatesulu, learned counsel, who undertakes to file vakalat for the respondents 1 & 2, this appeal is taken up for final disposal at the admission stage itself.

(3.) According to the respondents 1 and 2, on 18/8/2014, when the deceased Sabari was playing in front of his house at Bajanai Koil Street, Sulaimeni Village, the school bus belonging to the third respondent driven by its driver in a rash and negligent manner, dashed against the deceased and caused the accident. Hence, the respondents 1 & 2 filed claim petition against the third respondent as well as the appellant.