ROYAL SUNDARAM ALLIANCE INSURANCE CO LTD Vs. CHINTHAMANI

JUDGEMENT

(1.) These appeals have been preferred against the award passed by the Tribunal, awarding a sum of Rs.20,69,000/-. Both the insurance company as well as claimant are before this Court. The claimants/parents filed CMA.No.2844 of 2015 and the Insurance company filed CMA.No.2655 of 2015.

(2.) For the sake of convenience hereinafter, the appellant in C.M.A. No.2655 of 2015 would be referred as insurance company and the appellants in C.M.A. No.2844/2015 would be referred as claimants.

(3.) The victim, Karthikeyan was travelling in Bolero car along with others, which was driven rashly and negligently, resulting in falling of the car in a pit, which resulted in death of Karthikeyan on 14.11.2012. Therefore, the claim petition.