UNITED INDIA INSURANCE COMPANY LIMITED, Vs. RABEEK BEGUM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred against the order passed by the Motor Accident Claims Tribunal/Additional District Judge, Theni, in MCOP No.176 of 2017, dtd. 03/07/2019.

(2.) The brief case of the claimant are as follows:-

(3.) At the time of accident, the deceased was aged about 32 years and was working as Electrical Engineer in Arun Enterprises, Theni and was earning Rs.30,000.00 per month. Claiming compensation of Rs.70,00,000.00 for the death of the deceased Saleem, the legal heirs of the deceased filed a claim petition before the Tribunal.