UNITED INDIA INSURANCE CO. Vs. P.PADMAVATHY

JUDGEMENT

(1.) The present appeal has been filed against the decree and judgment passed in M.C.O.P. No.3419 of 2008 dtd. 13/12/2022 on the file of the Motor Accidents Claims Tribunal (II Judge, Court of Small Causes), Chennai.

(2.) Briefly stated, the facts giving rise to the present appeal are that one Padmavathy (since deceased) filed a Claim Petition under Sec. 166/142 of the Motor Vehicle Act and Rule 3 of M.A.C.T Rules, claiming compensation of Rs.3,00,000.00 for the injuries sustained by her in a road accident that took place on 30/4/2007. During the pendency of the petition, the injured died and therefore the legal heir of the injured, namely, her husband has been impleaded as the 1st petitioner.

(3.) Aggrieved by this, the present appeal has been filed by the 2nd respondent/Insurance Company.