NEW INDIA ASSURANCE COMPANY LIMITED MADURAI Vs. SELVARAJAMANI

JUDGEMENT

(1.) THIS appeal has been directed against the order dated 18.3.1987 in M.C.O.P. No.386 of 1985 on the file of the Motor Accident Claims Tribunal (4th Additional Sub Judge), Madurai.

(2.) THE respondents 1, 2 and 3 filed the above claim petition for compensation of Rs.80,000 for the death of Gurusamy, the husband of the 1st claimant and the father of the claimants 2 and 3, in an accident on 8.1.1985 involving the Ambassador Car bearing No.TNT. 5171.

(3.) THE tribunal has considered the evidence in detail and has found that the accident has taken place, due to the negligence of the driver of the car who has driven the car and caused the accident after stealing the car to pay the compensation in a sum of Rs.54,000.