SUGANTHI Vs. RALLINSON PACKIA RAJ

JUDGEMENT

(1.) This civil miscellaneous appeal has been filed challenging the award passed by the learned Additional District Judge, Fast Track Court No.2, Motor Accidents Claims Tribunal, Tirunelveli in M.C.O.P.No.1448 of 2010, dated 11.04.2011.

(2.) Heard the learned Counsel appearing on either side and perused the records carefully.

(3.) It is a case of fatal. The manner of the accident is not in dispute. The Tribunal has awarded a sum of Rs.19,44,100/-, out of which the 2nd respondent / Insurance Company was directed to pay only 50% of the amount ie., Rs.9,72,050/-. Aggrieved by the same, the appellants/claimants have filed this appeal questioning the liability as well as quantum.