BRANCH MANAGER, RELIANCE GENERAL INSURANCE CO LTD Vs. S SUDHA; MINOR AADHARSHNI; SUDHAGAR; RAMATHILAGAM; RAMAKRISHNAN

JUDGEMENT

(1.) Aggrieved by the Award of the learned Motor Accident Claims Tribunal (Sub-Judge), Kulithalai, dated 08.07.2015, made in MCOP No.96 of 2009, M/s.Reliance General Insurance Co.Ltd., the 2nd respondent in the Claim Petition, has come up with this appeal.

(2.) Heard the learned counsel for the appellant and perused the materials on record.

(3.) About 01.30 p.m. on 30.10.2008, one Mr.Srikanth, son of respondents 4 and 5, husband of the 1st respondent and father of minor respondent No.2, herein, was proceeding on Tiruchy-Karur High Road, in a two wheeler, bearing Regn.No.TN47 C 4435, at a normal speed and keeping left. Whileso, A tanker lorry, bearing Regn.No.TN 28 T 5257, owned by the 3rd respondent and insured with the appellant Insurance Company, driven by its driver, in a rash and negligent manner in the same direction, dashed against the two wheeler, from behind, in which Srikanth sustained grievous injuries and died on the spot. In respect of the said accident, a case in Crime No.1045 of 2008, on the file of Kulithalai Police Station, came to be registered against the driver of the tanker lorry.