NATIONAL INSURANCE CO LTD Vs. P SUBHASHINI PERUMAL

JUDGEMENT

(1.) NATIONAL insurance Co. Ltd. , Chennai, is the appellant. The appeal is filed aggrieved against the award passed in M. C. O. P. No. 1403 of 1999 on the file of the Motor Accidents claims Tribunal (Fast Track Court No. 4), chennai.

(2.) THE Claims Tribunal fixed the compensation at Rs. 40,10,000 and passed an award accordingly in respect of the death of one Perumal, the husband of claimant no. 1 and the father of the minor claimant nos. 2 and 3 and the son of the claimant no. 4 in the road accident on 23. 10. 1998.

(3.) IN this appeal, the quantum alone is questioned by the insurance company.