NATIONAL INSURANCE COMPANY LTD Vs. JABAKANI BAKIAM, EBENEZER LATHA, EVANGELINE GEETHA AND THANGAPERUMAL

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed by the appellant/second respondent/National Insurance Company Limited, Tuticorin, as against the award passed in M.C.O.P. No. 165 of 2002 dated 10.02.2003 by the Motor Accident Claims Tribunal, Additional District Court cum Chief Judicial Magistrate, Tuticorin.

(2.) The respondents 1 to 3/claimants who are the wife and the children of the deceased Devaraj Balasundaram, have filed the claim petition claiming a compensation of Rs. 18,00,600/- (Rupees Eighteen Lakhs and Six Hundred only) and has restricted the compensation claim to a sum of Rs. 6,00,000/- (Rupees Six Lakhs only).

(3.) The Motor Accident Claims Tribunal, Additional District Court cum Chief Judicial Magistrate, Tuticorin, has passed an award of Rs. 2,97,500/- directing the fourth respondent/first respondent and the appellant/second respondent Insurance Company to pay the same with interest at 9% p.a. from the date of filing of the petition till date of payment.