BRANCH MANAGER, RELIANCE GENERAL INSURANCE COMPANY LTD Vs. K P SHYNI; PRABAGARAN; PUSHPALATHA; PRABHU; RAJARAM; AUTHORISED SIGNATORY, CHOLAMANDALAM MS GENERAL

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondents/claimants.

(2.) The appellant/insurer of the vehicle has filed the appeal challenging the Award dated 08.06.2015 passed by the Motor Accidents Claims Tribunal (III Additional District Judge), Puducherry, made in M.C.O.P.No.617 of 2009.

(3.) It is a case of fatal accident. On 04.06.2009, at about 6.15 a.m., when the deceased Pradish Babu and his wife were travelling from Puducherry to Chennai through ECR Road in TATA India Car, near Achipatti village, a Toyota Qualis Car bearing Registration No.TN-22-P-0743 came in the opposite direction in a rash and negligent manner and dashed against the vehicle of the deceased, as a result, the deceased sustained multiple injures. Immediately, the deceased was taken to the PIMS Hospital, however, he died on the way to the hospital. Hence, the claimants, who are wife, aged 25 years, father, 64 years and mother, aged 55 years of the deceased, have filed claim petition claiming a sum of Rs.80,00,000/- as compensation. According to the claimants, the deceased Pradish Babu was working as Branch Manager in Axis Bank and was earning a sum of Rs.55,000/- per month.