ORIENTAL INSURANCE CO LTD Vs. VIJAYALAKSHMI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the Insurance Company as against the award of Rs.6,52,128/- passed by the Motor Accidents Claims Tribunal (II Court of Small Causes), Chennai, for the death of one Lakshmikanthan @ Lakshmikanthan Chowdry, aged about 35 years, said to have been doing business and earning Rs.7000/- per month, in the accident, which occurred on 24.09.2002, when he was driving a car, which was hit by a lorry bearing Registration No. KL-07-H-5099, insured with the appellant Insurance Company, driven rashly and negligently.

(2.) The challenge made by the Insurance Company, in this appeal, is only with regard to the quantum of compensation awarded by the Tribunal.

(3.) Heard Mr.R. Sivakumar, learned counsel for the appellant and Mr. T. Saravanan, learned counsel for respondents 1 to 4/claimants.