UNITED INDIA INSURANCE CO. LTD Vs. A. VIMALA

JUDGEMENT

(1.) The instant Appeal has been filed challenging the finding on negligence and the quantum of Compensation awarded by the Tribunal.

(2.) The Respondents 1 to 3/Claimants filed a Claim Petition stating that while the deceased was riding his Motorcycle on 17/7/2013, a Lorry insured with the Appellant came in a rash and negligent manner in the opposite direction and caused a head on collision, as a result of which, the deceased sustained fatal injuries.

(3.) The Owner of the Lorry/the 5th Respondent herein, remained ex parte before the Tribunal.