UNITED INDIA INSURANCE CO LTD Vs. VIJAYA

JUDGEMENT

(1.) The instant appeal has been filed by the Insurance Company challenging the award dated 30.06.2010 passed by the Motor Accident Claims Tribunal (Principal District Judge at Vellore) in M.C.O.P.No. 648 of 2007.

(2.) The deceased Saravanan was a pillion rider on a Motor Cycle bearing Registration No. TN 23 AZ 7735 and the Motor Cycle was driven by the 4th respondent and the said vehicle met with an accident on 09.01.2006 at about 13.40 hours at Sholinghur, resulting in the death of the deceased Saravanan. The legal representatives of the deceased Saravanan have preferred a claim against the appellant seeking compensation in M.C.O.P. No. 648 of 2007 before the Motor Accident Claims Tribunal (Principal District Judge at Vellore). By its judgment and decree dated 30.06.2010, the Motor Accident Claims Tribunal has awarded a compensation of Rs.3,84,000/- together with interest at the rate of 7.5% per annum from the date of claim till the date of realization to the legal representatives of the deceased Saravanan who have been arrayed as respondents 1 to 3 in the instant appeal.

(3.) Aggrieved by the award of the Motor Accident Claims Tribunal, the instant appeal has been filed by the appellant/Insurance Company.