SHRIRAM GENERAL INSURANCE CO LTD Vs. G SHYAMALI

JUDGEMENT

(1.) The Insurance Company which had suffered an award for a sum of Rs.27,95,000/- as compensation for the death of one K.Natrajan aged about 63 years in a motor accident that occurred on 27.06.2011 is the appellant.

(2.) The claimants who are the wife, son and mother-in-law of the deceased had sought for a compensation of about Rs.20,00,000/- for the death of said Natrajan claiming that, though, he had retired as a Professor, he had been re-employed in Magna College of Engineering, Chennai 55 and drawing a salary of Rs.33,000/-. Contending that the claimant had suffered pecuniary loss due to the death of the deceased in the road accident claimed a sum of Rs.20,00,000/- as stated above.

(3.) The claim petition was resisted by the Insurance Company inter alia contending that the rash and negligent driving on the part of the driver of the car bearing registration No.TN-21-AC-3964 was not the cause for the accident. It was also contended that the driver of the car did not have a valid driving license. The re-employment as well as the income stated by the claimants were also denied as excessive.