NATIONAL INSURANCE COMPANY, KANGEYAM Vs. B. LINGARAJ

JUDGEMENT

(1.) THIS Appeal Is Filed By The Insurance Company, Aggrieved Over The Award, Dated 09.11.2001, Made In Mcop No.37 Of 2000, On The File Of Motor Accident Claims Tribunal, Gobichettipalayam, Awarding A Compensation Of Rs.2, 70, 900/ - As Against The Claim Of Rs.5, 00, 000/

(2.) Claimants Are Parents Of The Deceased Thyagarajan, Who Was Aged About 23 Years.On 04.03.1998, At About 03.50 P.M., While The Said Thyagarajan Was Going On A Tvs 50 Motorcycle Along With His Brother Vinayagamoorthy As A Pillion Rider, A Lorry, Belonging To One Rajagopal And Insured With The Appellant Company, Driven By Its Driver In A Rash And Negligent Manner, Dashed Against The Motorcycle, Causing Head Injury To The Said Thyagarajan, Resulting In His Instantaneous Death, Whereas Vinayagamoorthy Escaped With Some Injuries.

(3.) There Is No Dispute About The Manner Of Accident And The Liability Fixed On The Driver For Causing The Accident.