UNITED INDIA INSURANCE COMPANY LIMITED Vs. PANCHALAI

JUDGEMENT

(1.) The appellant-insurance company is aggrieved by the fair and decretal order dated 25.11.2004 passed by the Motor Accident Claims Tribunal (Fast Track Court No. 3) at Virudachalamin M.C.O.P No. 19/2004.

(2.) By the impugned order the Tribunal has awarded to the respondent Nos.1 to 4 herein a sum of 9,60,000/- together with interest at 9%. from the date of claim till the date of payment.

(3.) The family lost its sole bread winner aged 42 years in an accident. At that point of time the dependents were his aged mother, dependent unemployed wife and two minor children aged 9 and 12 years respectively who have been arraigned as Respondent Nos 1 to 4 in this appeal.