DIVISIONAL MANAGER, NEW INDIA ASSURANCE COMPANY LTD Vs. TAMILARASI, W/O RAMASAMY; NAVEEN KISHORE, S/O RAMASAMY; JEYANTHI KISHORE, S/O RAMASAMY; SURESH KUMAR, S/O RAMAN

JUDGEMENT

(1.) This is an appeal filed by the New India Assurance Company Limited, questioning the correctness of the award passed by the Motor Accident Claims Tribunal.

(2.) We have heard Mr.B.Vijayakarthikeyan, learned counsel for the appellant and Mr.D.Sakkaravarthi, learned counsel for the respondents 1 to 3.

(3.) The 1st respondent is the wife and the respondents 2 and 3 are the sons of one Prof.K. Ramasamy, who died in a road traffic accident on 10.07.2006, while travelling in a Suzuki Motor Cycle, as a pillion rider. The respondents 1 to 3 filed a claim petition in MCOP No.7 of 2009 on the file of the Motor Accident Claims Tribunal (Sub-Court), Sivakasi. By an Award, dated 11.04.2011, the Tribunal arrived at a compensation of Rs.58,89,652/-, to be paid together with interest at 7.5% per annum. Questioning the correctness of the Award, the Insurance Company is on appeal.