UNITED INDIA INSURANCE CO.LTD. Vs. C.SIVALINGAM

JUDGEMENT

(1.) The Civil Miscellaneous Appeal has been preferred by the appellant/Insurance Company against the award of Rs. 8,82,000.00 and also fixing the liability on the Insurance Company.

(2.) The Cross-Objection has been preferred by the legal heirs of the deceased Ashok Kumar, who died in the accident occurred on 30.03.2008.

(3.) The facts of the case are as follows: The deceased Ashok Kumar was engaged by the 9th respondent herein as a Site Supervisor, While he was in employment, a Tanker Lorry belonging to the second respondent, driven by its driver rash and negligently and knocked down the deceased. Therefore the claim petition.