UNITED INDIA INSURANCE CO. LTD. Vs. VARATHAMMAL

JUDGEMENT

(1.) The claimant in M.C.O.P. No. 314 of 2018 has filed the present appeal, aggrieved by the award of Rs.83,23,729.00 along with interest at 7.5% per annum, granted by the Motor Accident Claims Tribunal, III Additional District Court, Villupuram at Kallakurichi, by its award dtd. 23/6/2022, for the death of the deceased Gunasekaran in a road accident.

(2.) The necessity to file the claim petition arose due to the fact that on 5/7/2018 at about 9:20 a.m., while the deceased Gunasekaran was travelling on a motorcycle bearing Registration No. TN-31-AV-6918 from Veppur to Vridhachalam Highway, near Om Sakthi Construction on Veppur Kattur Road, the 1st respondent's driver, who was driving the vehicle bearing Registration No. PY-01-BP-9456 (Innova car), drove the vehicle in a rash and negligent manner and dashed against the motorcycle from behind, thereby causing the death of Gunasekaran.

(3.) Seeking compensation for the death of Gunasekaran, his legal heirs preferred M.C.O.P. No. 314 of 2018 before the III Additional District Court, Villupuram at Kallakurichi.