RELIANCE GENERAL INS. CO. LTD Vs. KARUPPATHAL

JUDGEMENT

(1.) The Civil Miscellaneous Appeal has been preferred by the Insurance Company against the award dtd. 19/10/2023 passed in M.C.O.P.No.335 of 2020 by the Principal District Judge / Motor Accident Claims Tribunal, Dindigul.

(2.) The respondents 1 to 3 / claimants have filed a claim petition in M.C.O.P.No.335 of 2020, claiming compensation for the death of A.Palanichamy, in an accident that took place on 30/5/2020. The Tribunal has awarded a sum of Rs.5,67,488.00 (Rupees Five Lakhs Sixty Seven Thousand Four Hundred and Eighty Eight only) with interest at 7.5% per annum as compensation. Against which, the appellant / insurer has preferred this appeal.

(3.) A brief substance of the claim petition is as follows: