MANAGER, UNITED INDIA INSURANCE Vs. RAJINI

JUDGEMENT

(1.) By the impugned Award dtd. 11/12/2020 passed in M.C.O.P. No.118/2018, the learned Special District Judge-1, Motor Accident Claims Tribunal, Tiruvallur, has awarded, in favour of the claimants/respondents 1 to 3, a sum of Rs.20,06,000.00 together with interest at the rate of 7.5% per annum from the date of presentation of the petition i.e. 19/12/2018 till the date of realisation with costs. Challenging the same the present appeal is filed by the Insurance Company.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the Tribunal.

(3.) The claimants' case, in brief, was that on 20/10/2017, at about 16.30 hours, the deceased pedestrian, was crossing a road near Magna Engineering College, Magaral Kandigai Village at Tiruvallur to Redhills Road, and at that time, a lorry bearing Registration No.TN 09 CB 9382, came in the opposite direction, driven by its driver in a rash and negligent manner, dashed against the deceased and caused the accident, as a result of which, the deceased died on the spot.