NATIONAL INSURANCE COMPANY LIMITED Vs. SELVAM

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) This appeal has been filed by the insurer questioning the award dated 28.07.2015 passed by the Motor Accident Claims Tribunal/Chief Judicial Magistrate, Theni.

(3.) The deceased in this case is one Aravind. When he was riding a two wheeler bearing Registration No.TN 22 CL 1183, on 04.04.2014 at about 11.15 P.M on G.S.T Road, Chennai, the lorry insured with the appellant dashed against the two wheeler. In the resulting accident, the said Aravind died. Claiming compensation, his parents and younger brother filed MCOP.No.110 of 2015.