JOTHI Vs. VIRUTHASARANI

JUDGEMENT

(1.) INSURANCE Company and the owner have filed this appeal, aggrieved over the award, dated 16.04.2001, made in MACTOP No.159 of 1994, on the file of Motor Accident Claims Tribunal (Principal Sub-Court), Tindivanam, awarding a compensation of Rs.2,00,000/-, as against the claim of Rs.3,00,000/-.

(2.) THERE is no dispute about the manner of accident and the liability fixed on the driver, for causing the accident.

(3.) THE main contention of the claimants/respondents is that Mannan died due to the injuries, which he suffered in the accident and there was no other cause for his death.