K. VIMALA Vs. V. ALAMELU

JUDGEMENT

(1.) THE appeal has been preferred by the claimants against the award exonerating the 2nd respondent/insurance company from payment of compensation as the driver of the insured vehicle was having only LMV Licence and not HMV Licence and also for enhancement of the compensation awarded by the tribunal.

(2.) IN the accident occurred on 19.03.2007, one Solomon was hit by a lorry driven rash and negligently causing the death of the said Solomon. Therefore, the claim petition.

(3.) HEARD the learned counsel appearing for the parties and perused the records.