UNITED INDIA INSURANCE COMPANY LIMITED Vs. R.DHEENADAYALAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the judgment and decree dated 17.04.2018 made in M.C.O.P.No.265 of 2014, on the file of Special Subordinate Judge No.1, Small Causes Court, (Motor Accidents Claims Tribunal), Chennai.

(2.) The appellant-Insurance Company is the second respondent in M.C.O.P.No.265 of 2014. The first respondent filed the above said claim petition, claiming a sum of Rs.5,00,000/- as compensation for himself and for the respondents 3 to 6 for the death of one Kousalya, mother of the respondents 1 and 3 to 6 in the accident that took place on 10.10.2011.

(3.) The Tribunal considering the pleadings, oral and documentary evidence held that the accident occurred only due to the rash and negligent driving by the driver of the Sumo Motor car and the appellant-Insurance Company as an insurer, is liable to pay compensation to the respondents 1 and 3 to 6.