NATIONAL INSURANCE CO LTD Vs. MAHADEVAN

JUDGEMENT

(1.) THE insurance company, who suffered a decree for compensation of Rs. 3,65,000 with interest at the rate of 7. 5 per cent per annum from the date of claim, has preferred this appeal.

(2.) BRIEF facts leading to the appeal are as follows: on 15. 7. 2003 about 4. 30 p. m. , when the deceased Murugeswari and Selvarani were standing at the bus stop on Dindigul-Trichy main Road, a lorry owned by respondent no. 4 and insured with the appellant insurance company came in a rash and negligent manner, dashed against them and both of them died on the spot. Two separate claim petitions were filed by the legal representatives of the deceased. As the claim petitions arose out of the same accident, both the petitions were taken up together, common evidence was let in and documents marked. As far as claimants in the present appeal are concerned, Tribunal awarded rs. 3,65,000 with interest at the rate of 7. 5 per cent per annum from the date of claim.

(3.) HEARD Mr. S. Srinivasa Raghavan, learned counsel for the appellant and Mr. M. Ajmal Khan, learned counsel for the respondents.