NATIONAL INSURANCE CO. LTD. Vs. K.SUGUMAR

JUDGEMENT

(1.) The first claimant as father and the second claimant as mother have filed a claim petition in M.C.O.P.No.6057 of 2014 before the Motor Accident Claims Tribunal (Special Sub Court-II, Small Cuases Court), Chennai, in respect of death of their daughter Geetha, claiming a sum of Rs.10,00,000/- as compensation.

(2.) The main contention of the Insurance Company is that the award is against the principles laid down in the decisions of the Hon'ble Supreme Court and the Division Bench of this Court.

(3.) , The break-up details of the award are essential to appreciate the contention raised by the Insurance Company. Pecuniary Loss (Rs.5,000 + 50%-1/3 x12x18) - Rs.10,80,000/- Loss of love and affection - Rs. 2,00,000/- Loss of estate - Rs. 1,00,000/- Transport - Rs. 8,000/- Damage to dress and articles - Rs. 2,000/- Funeral Expenses - Rs. 50,000/- ____________ Total - Rs.14,40,000/- ____________