NEW INDIA ASSURANCE COMPANY LIMITED Vs. RENGAN

JUDGEMENT

(1.) This civil miscellaneous appeal is directed against the award passed by the Motor Accident Claims Tribunal, Sub Court, Kulithalai, in M.C.O.P.No.18 of 2008 dated 02.12.2010.

(2.) Heard the learned Counsel appearing for the respective parties and perused the records carefully.

(3.) It is a case of fatal. The accident occurred on 16.09.2007 and in consequence to the same, the victim, namely, Raja, died. His parents, as claimants, have filed the claim petition. The tribunal has awarded a sum of Rs.6,84,500/-, as compensation and aggrieved over the same, the appellant / insurance company is before this Court.