NEW INDIA ASSURANCE CO.LTD. Vs. R.VIJAYA

JUDGEMENT

(1.) This appeal by the insurance company arises out of the award of the Motor Accidents Claims Tribunal in M.C.O.P. No.2101 of 2012.

(2.) Heard Mr.J.Chandran, learned counsel appearing for the appellant and Mr.M.Swamikannu, learned counsel appearing for the respondents 1 to 4.

(3.) In a road traffic accident, that occurred on 17.02.2012, one Mr.G.Rajaram died, leaving behind his wife, two children and his mother. All of them joined together and filed a petition in M.C.O.P. No.2101 of 2012 on the file of the Motor Accidents Claims Tribunal, Chennai, claiming compensation in a sum of Rs.50 lakhs.