NATIONAL INSURANCE COMPANY LIMITED Vs. SEKAR AND OTHERS

JUDGEMENT

(1.) Challenging the award of the Claims Tribunal, dated 16.11.2012 and made in the Claim Petition in M.C.O.P.No.1204 of 2010, on the file of the Claims Tribunal(II Additional District Judge)Tirunelveli, the National Insurance Company, who is the second respondent in the claim petition, has preferred this appeal before this Court.

(2.) The respondents 1 to 3 are the claimants in the claim petition and fourth respondent is the owner of the vehicle, remained ex-parte before the Tribunal.

(3.) It is manifested from the records that the claimants 1 to 4, who are the husband, second daughter and minor children of the deceased Mallika had moved the Motor Accident Claims Tribunal with the claim petition in M.C.O.P.No.1204 of 2010 claiming a sum of Rs.5 lakhs towards compensation for the death of the said Mallika in a road traffic accident said to have been taken place on 13.08.2008.