BHARTI AXA GENERAL INSURANCE CO LTD Vs. MALATHI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the Insurance Company as against the award of Rs.16,61,400/- granted as compensation to the dependants of one J.P. Prasad, aged about 32 years, employed in an outsourcing company, allegedly earning about Rs.27,000/- per month, who died in the accident, which occurred on 05.03.2014, when the car in which he was travelling, from North to South direction on Vandalur to Minjur new 400 feet bypass road above Nemilicheri Bridge, driven rashly and negligently, hit against a barricade, resulting in his death on the spot.

(2.) Heard Mr.S. Arunkumar, learned counsel for the Insurance Company and Mr.K.Varadhakamaraj, learned counsel appearing for the claimants.

(3.) The claimants have also filed a cross-objection as against the award passed by the Tribunal.