UNITED INDIA INSURANCE COMPANY LTD. Vs. SIVAKAMI

JUDGEMENT

(1.) This appeal is filed by the Insurer challenging the quantum of compensation awarded by the Motor Accident Claims Tribunal, (Principal Subordinate Judge) at Tiruppur in M.C.O.P.No.271 of 2010 dated 27.04.2012.

(2.) It is a case of fatal accident. On 20.03.2010 at about 4.30 p.m, when the deceased was driving a car bearing TN -33 -Q -1122 at the extreme left of Uthukuli R.S.Kangayam Road towards north to south, a tipper lorry bearing registration No.TN -22B -8699, driven in a rash and negligent manner, dashed against the car, due to which, the deceased sustained injuries and succumbed to the injuries. The claimants, who are wife, two minor daughters and parents of the deceased, have filed a claim petition for compensation of Rs.1,20,00,000/ -. According to the claimants, the deceased aged about 36 years, was a medical practisioner in the Government Hospital, Tirupur and was earning a sum of Rs.50,000/ - per month.

(3.) In support of the claim, the wife of the deceased was examined as P.W.1, one Kannan, stated to be an eye witness to the accident was examined as P.W.2 and one J.Dhanasekaran, Registrar of the Government Hospital, Tirupur, was examined as P.W.3 and Exs.P1 to P.14 were marked before the Tribunal.