UNITED INDIA INSURANCE CO. LTD Vs. S. SATHYA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the award of the Motor Accident Claims Tribunal (Pincipal District Judge) Salem in M.C.O.P. No.43 of 2019, dtd. 14/9/2020.

(2.) The Appellant/Insurance Company is the 4th Respondent/Insurer in M.C.O.P. No.43/2019 on the file of the Motor Accident Claims Tribunal, (Pincipal District Judge) Salem.

(3.) The Respondents 1 to 4 as Claimants filed the said Claim Petition claiming a sum of Rs.40,00,000.00 as Compensation for the death of one Silambarasan, who died in the accident that took place on 29/8/2017.