UNITED INDIA INSURANCE CO. LTD Vs. KALAIVANI

JUDGEMENT

(1.) The United India Insurance Company Limited, who is the Second, Respondent before the Motor Accidents Claims Tribunal, Tirunelveli, in M.A.C.O.P. No. 236 of 2011, is the Appellant herein.

(2.) The above Claim Petition was filed by the Claimants for payment of Compensation of Rs. 1,50,00,000 (Rupees One Crore and Fifty Lakhs Only), due to the death of one Bala Amudan, in a Motor Vehicle accident, which I had taken place on 12.12.2010.

(3.) The facts of the case as narrated in the Claim Petition are as follows: