UNITED INDIA INSURANCE CO LTD Vs. R SASIKALA

JUDGEMENT

(1.) This appeal has been filed by M/s.United India Insurance Co. Ltd, Coimbatore, against the award and decree dated 28.04.2015 passed by the Motor Accidents Claims Tribunal, Subordinate Judge, Dharapuram ('the Tribunal' for short), in MCOP.No.527 of 2012, whereby, the Tribunal awarded a sum of Rs.53,41,600/- with interest at 7.5%pa from the date of petition to the date of deposit, as compensation to the claimants on account of the death of one Ravi, who died in an accident that occurred on 15.04.2012.

(2.) The brief conspectus of facts is as under:

(3.) The appellant insurance company filed its statement of counter denying the various averments made in the claim petition.