NATIONAL INSURANCE CO LTD Vs. V ADIMURUGAN

JUDGEMENT

(1.) The instant appeal has been filed, challenging the award dated 22.03.2010 passed by the Motor Accidents Claims Tribunal, Arani, Thiruvannamalai District in M.C.O.P.No.158 of 2005. The Appellant is the Insurance Company and they have challenged the quantum of compensation awarded by the Tribunal in favour of the respondents No.1 to 3.

(2.) Kalaiselvi @ Selvi died on 19.05.2005 as a result of an accident caused by a passenger bus bearing registration No.TN.23D8179 insured with the appellant. The dependents of the deceased Kalaiselvi @ Selvi preferred a claim before the Motor Accident Claims Tribunal, Arani in M.C.O.P.No.158 of 2005 seeking compensation of Rs. 18,00,000/- for the death of Kalaiselvi @ Selvi. The Motor Accident Claims Tribunal by its award dated 203.2010 in M.C.O.P.No.158 of 2005 directed the appellant to pay the respondents No.1 to 3, a sum of Rs. 18,00,000/- together with interest of 7.5% per annum from the date of claim till the date of realization and also awarded costs.

(3.) Aggrieved by the award dated 22.02010 passed by the Motor Accident Claims Tribunal, Arani in M.C.O.P.No.158 of 2005, the instant appeal has been filed by the Insurance Company challenging the quantum of compensation awarded to the respondents No.1 to