UNITED INDIA INSURANCE CO. LTD Vs. AJITH KUMAR

JUDGEMENT

(1.) The Appellant is the United India Insurance Company Limited, Chennai and they filed the present Appeal under Sec. 173 of the Motor Vehicle Act, 1988 questioning their liability to pay Compensation to the claimant and the Third Respondent.

(2.) The First Respondent/Claimant filed a Claim Petition in M.C.O.P. No.1914 of 2014 before the Motor Vehicle Accident Claims Chennai, under Sec. 166 of the Motor Vehicles Act seeking Compensation of Rs.20,00,000.00for the death of his father in a road accident that occurred on 1/6/2013.

(3.) The brief case of the Claimant is as follows: On 1/6/2013, Murugan (since deceased) was travelling in a Tractor bearing Registration Number TN-32-T-5860 on Mundiambakkam - Chennai National Highways Road. The Driver of the Tractor drove the vehicle in a rash and negligent manner, as a result of which, Murugan fell down from the Tractor and died on spot.