NATIONAL INSURANCE COMPANY LIMITED Vs. NACHIMUTHU (DIED)

JUDGEMENT

(1.) Challenging the quantum of compensation awarded by the Motor Accidents Claims Tribunal (II Additional District Judge), Tiruppur, in and by award dated 13.11.2013 in M.C.O.P.No.1264 of 2007, the Insurance Company has filed the present appeal.

(2.) The claim petition was filed by the respondents 1 to 4 herein, who are father, wife and minor children of the deceased Ramasamy, who had died in a motor accident that had occurred on 09.09.2007, involving a Omni van bearing Reg.No.TN-47-L-3636 owned by the 6th respondent insured with the appellant/Insurance Company. Pending the claim petition before the Tribunal, the father of the deceased (1st respondent herein) died.

(3.) Since the present appeal has been filed only questioning the quantum of compensation, We are not dealing with the other aspects of the award passed by the Tribunal.