NATIONAL INSURANCE COM LTD Vs. MARAYAL ALIAS ESWARI

JUDGEMENT

(1.) THE Insurance Company, which figured as the second respondent before the Motor Accidents Claims Tribunal (Court of Principal Subordinate Judge,) Gobichettipalayam in M.C.O.P.No.151 of 2001m is the appellant herein.

(2.) THE respondents 1 to 3 herein filed the above said claim petition, claiming a sum of Rs.6,00,000/- as compensation for the death of one Pongaliappagounder, the husband of the first respondent herein, who died in a road accident that occurred at 11.30a.m., on 1.7.2000 at Maniyakarampalayam on Kasipalayam Main Road within the jurisdiction of the Kadathur Police Station.

(3.) THE owner cum driver of the offending vehicle viz., the fourth respondent herein, did not contest the case and remained ex parte before the Tribunal. THE appellant Insurance Company alone contested the same by filing a counter statement denying the petition averments regarding the manner in which the accident took place and the reasonableness of amount claimed as compensation.