NATIONAL INSURANCE CO. LTD. Vs. BALASUBRAMANIAN

JUDGEMENT

(1.) This appeal is filed against the award of the Motor Accident Claims Tribunal, (I Additional District Court) Salem in M.C.O.P No 389/2000 dated 10.11.2009 challenging the quantum of compensation awarded and negligence attributed to the driver of the vehicle belonging to the third respondent.

(2.) The claim petition was filed by the parents of Ms.B.Sharada who died in the fatal accident that took place on 11/02/2006. The claimants claimed that the deceased was an Engineer by profession earning Rs.10,000/- per month with a permanent job at FAL Industries Ltd. The Tribunal, after considering the oral as well as documentary evidence, awarded a sum of Rs.14,77,628/- with costs and interest @7.5% p.a as against the claim of Rs.25,00,000/-. Aggrieved, the present appeal has been filed.

(3.) The 4th to 6th respondents were impleaded by the orders of this Honble Court dated 22/06/2011 after the demise of the 1st respondent.