M/S. SHRIRAM GENERAL INSURANCE COMPANY LIMITED, REPRESENTED BY ITS DIVISIONAL MANAGER, HAVING HIS OFFICE AT JAYASREE TOWERS, FIRST FLOOR, C/172, 6TH CROSS STREET, THILAI NAGAR, CITY AND MUNSIFI, TRICHY Vs. KAVITHA AND OTHERS

JUDGEMENT

(1.) Challenge in this appeal is to the judgment and decree, dated 05.12.2012 made in M.C.O.P. No.217 of 2010, on the file of the Motor Accident Claims Tribunal (Sub Judge), Mannargudi, by which, the Tribunal, fixing negligence on the driver of the lorry, bearing Registration No. TN-28-E-8406 insured with the appellant, awarded compensation of Rs.14,99,200/-, with interest, at the rate of 7.5% per annum, from the date of claim, till the date of deposit.

(2.) Short facts leading to the appeal are as follows:

(3.) To support avocation and earning, the respondents/claimants have marked Ex.P.8 - Income Tax Form; Ex.P.10 - Employment Certificate; Ex.P.11 - Bank Accounts for the months of June 2010 and July 2010; Ex.P.12 - Bank Accounts from April 2010 to June 2010.