ORIENTAL INSURANCE COMPANY LIMITED Vs. NARAYANAN

JUDGEMENT

(1.) Being aggrieved over the award passed by the Motor Accidents Claims Tribunal-cum-II Additional District Judge, (Incharge), Tirunelveli, in M.C.O.P.No.1797 of 2006, dated 16.06.2009, the appellant/Insurance Company has filed the present appeal.

(2.) The appellant is the third respondent, the respondents 1 & 2 are the claimants and the respondents 3 & 4 are the respondents 1 & 2 in the claim petition in M.C.O.P.No.1797 of 2006, on the file of the Motor Accident Claims Tribunal-cum-II Additional District Judge (Incharge), Tirunelveli. The respondents 1 & 2 filed the claim petition, claiming a sum of Rs. 10,00,000/- as compensation, for the death of one Easwaran in the accident that occurred on 08.08.2006.

(3.) Facts of the case:-