UNITED INDIA INSURANCE CO. LTD., TRICHY Vs. PONNURAJ

JUDGEMENT

(1.) These Civil Miscellaneous Appeals arouse out of the common award passed by the learned Subordinate Judge, Motor Accident Claims Tribunal, Udumalpet, (hereinafter, referred to as 'the Claims Tribunal') in M.C.O.P. No.306 of 2009 and M.C.O.P. No.307 of 2009 dated 05.01.2011.

(2.) On 19.05.2009, at about 6.20 a.m. when the deceased P. Angulakshmi was travelling in a Car, viz., Tata Sumo, along with her family, driven by one Alagesan, due to rash and negligent driving, the said Vehicle went out of control and proceeded towards the left hand side of the road and fell into a road side ditch, and as a result of which, the deceased P. Angulakshmi died on the spot, and her minor son, by name Rajkumar, sustained multiple injuries all over the body.

(3.) The legal heirs of the deceased P. Angulakshmi, viz., the husband and her two children, (who are respondents 1 to 3 in C.M.A. No.2491 of 2013) filed a claim petition in M.C.O.P. No.306 of 2009, claiming a total compensation of Rs.30,00,000.00. The injured, minor Rajkumar, (who is the sole respondent in C.M.A. No.2492 of 2013) filed claim petition, in M.C.O.P. No.307 of 2009, claiming a sum of Rs.10,00,000.00 as compensation.