UNITED INDIA INSURANCE COMPANY LIMITED, KOVILPATTI Vs. ATCHIAMMAL

JUDGEMENT

(1.) Aggrieved over the award passed by the Motor Accident Claims Tribunal/Sub Judge, Sankarankovil, passed in M.C.O.P. No.15 of 2001, dated 21.01.2002, the appellant Insurance Company has preferred this appeal.

(2.) The respondents 1 to 4 approached the Tribunal seeking compensation of Rs.2 lakhs for the death of Puludaiyar Konar, in a motor vehicle accident, occurred on 15.08.1997.

(3.) The case of the claimants is that on 15.08.1997, the deceased along with 50 other persons travelled in a van bearing Reg. No. TN-69-1373 to participate in the 238th Anniversary of Veeran Alagumuthukon. The driver drove the van in a rash and negligent manner and hit against the bus, which is coming from opposite direction. In the impact, the deceased died on the spot and a case in Crime No.471 of 1997 was registered against the driver of the van by the Kovilpatti West Police Station under Sec. 279, 337, 338 and 304-A of IPC.