UNITED INDIA INSURANCE CO LTD Vs. RAJAMANI

JUDGEMENT

(1.) The instant appeal has been filed by the Insurance company challenging the quantum of compensation awarded by the Motor Accident Claims Tribunal (Sub Court, Udumalpet), under the impugned Award dated 28.10.2013 passed in MCOP.No.214 of 2010.

(2.) The brief facts leading to the filing of the instant appeal are as follows: One Kaliappan died on 04.10.2010 as a result of an accident that took place on 03.10.2010 caused by a vehicle namely Indica Car bearing registration No.KL09X7243 owned by the fifth respondent and insured with the Appellant. The dependents of the deceased Kaliappan who are the respondents 1 to 3 in the instant appeal, preferred a claim before the Motor Accident Claims Tribunal in MCOP.No.214 of 2010 seeking a compensation of Rs. 15,00,000/-. The Motor Accident Claims Tribunal by its Award dated 28.10.2013 in MCOP.No.214 of 2010 directed the Appellant to pay the respondents 1 to 3 a sum of Rs. 8,96,770/- as total compensation together with interest at the rate of 7.5% per annum from the date of claim till the date of realisation.

(3.) Aggrieved by the quantum of compensation awarded by the Tribunal, the instant appeal has been filed by the insurance company.