BHARTI AXA GENERAL INSURANCE COMPANY LTD Vs. AMUDHAKANI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the Insurance Company as against the award of Rs.12,11,704/- passed by the Motor Accidents Claims Tribunal (Chief Judge, Court of Small Causes), Chennai, on 10.10.2017 in M.C.O.P. No. 824 of 2014 for the death of one Muniyasamy, aged about 48 years, painter by profession, allegedly earning about Rs.15,000/- per month, in the accident, which occurred on 23.11.2013 when the victim Muniyasamy, who was sleeping in front of his house at Door No.50/185, Muthumariamman Koil, Ist Street, Ayanavaram, Chennai 23, was run over by a Tipper Lorry belonging to the 3rd respondent and insured with the appellant Insurance Company.

(2.) Heard Mr.K. Poomalai, learned counsel appearing for the appellant.

(3.) Eventhough the claimants have been served and their names are printed in the cause list, no one has entered appearance on their behalf. Therefore, this Court proceeds to decide the matter based on the evidence available on record.