K RENGASAMY Vs. REVATHI

JUDGEMENT

(1.) THIS civil miscellaneous appeal is directed against the award dated 13. 7. 2006 in M. C. O. P. No. 1772 of 2003 on the file of Motor Accidents Claims Tribunal (Third Additional subordinate Judge), Tiruchirappalli in and by which a sum of Rs. 15,99,000 was awarded as compensation to the respondents, being the dependants of the deceased p. Krishnamoorthy, who died in a motor accident on 7. 4. 2003.

(2.) THE owner of the vehicle involved in accident as well as the insurance company are the appellants in the present appeal.

(3.) THE respondents herein preferred a claim petition in M. C. O. P. No. 1772 of 2003 before the Motor Accidents Claims tribunal (Third Additional Subordinate judge), Tiruchirappalli claiming arcompensation of Rs. 20,00,000 on account of the untimely death of their sole breadwinner in an accident on 7. 4. 2003 involving the vehicle owned by the appellant No. 1 and insured by the appellant No. 2.