ORIENTAL INSURANCE CO LTD Vs. LAKSHMI

JUDGEMENT

(1.) Challenging the quantum of compensation awarded by the Motor Accidents Claims Tribunal (I Additional District & Sessions Judge) at Tiruppur, in and by award dated 30.07.2013 in M.C.O.P.No.278 of 2004, the present appeal has been filed by the Insurance Company.

(2.) Since the present appeal has been filed only questioning the quantum of compensation, it is not necessary for this Court to traverse into the other aspects of the award passed by the Tribunal.

(3.) The respondents 1 to 4 herein are the claimants, who are the wife, two daughters, a son and mother of the deceased Natarajan, who died in the accident that had occurred on 28.03.2003 involving the Lorry bearing Reg.No.TN 57 X 6687.