NATIONAL INSURANCE COMPANY LIMITED Vs. SASIKUMAR

JUDGEMENT

(1.) The Civil Miscellaneous Appeal has been filed by the appellant/Insurance Company against the award, dated 06.08.2013, made in M.C.O.P.No.1287 of 2013, passed by the Motor Accident Claims Tribunal, Special District Court, Tiruchirappalli.

(2.) The appellant is the second respondent, the respondents 1 to 3 are the claimants and the fourth respondent, who is the owner of the vehicle, is the first respondent in the claim petition. The respondents 1 to 3 filed a claim petition claiming a sum of Rs. 10,00,000/- as compensation for the death of one Vennila, wife of the first respondent and mother of the respondents 2 & 3.

(3.) Facts of the case:-