NATIONAL INSURANCE CO. LTD Vs. KOUSALYA

JUDGEMENT

(1.) The appellant, the National Insurance Company Limited in CMA No.4198 of 2019 is the third respondent, and the Cross Objectors in 68 of 2024 are the Claimants in M.C.O.P.374/2013 on the file of the Motor Accident Claims Tribunal, IV Additional District Judge, Erode at Bhavani.

(2.) The Cross Objectors (Claimants) filed the claim petition under Sec. 166 of the Motor Vehicles Act, seeking compensation of Rs.60,00,000.00 for the death of one Saravanakumar (husband of claimant 1; father of claimant 2; son of claimants 3 and 4) in a road accident that occurred on 8/1/2013.

(3.) The case of the Claimants in a nutshell is as follows: