BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LIMITED Vs. KANSOOL

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the against the Judgment and decree dated 20.01.2009, made in MCOP.No.34 of 2007 on the file of the Motor Accident Claims Tribunal / Additional District Court (Fast Track Court), Pudukkottai.

(2.) The Cross Objection (MD).No.59 of 2012 is filed to enhance the compensation and modify the award in MCOP.No.34 of 2007 on the file of the Motor Accident Claims Tribunal / Additional District Judge (Fast Track Court), Pudukkottai, dated 20.01.2009.

(3.) The appellant in CMA(MD).No.315 of 2009 is the fourth respondent in MCOP.No.34 of 2007, on the file of the Motor Accident Claims Tribunal / Additional District Court (Fast Track Court), Pudukkottai. The respondents 1 to 4 are claimants; the respondents 5 to 7 are the respondents 1 to 3 in the said claim petition. The respondents 1 to 4 filed said claim petition claiming a sum of Rs. 28,00,000/- as compensation for the death of one Mohaideen Baava, who is the husband of the first respondent and father of the respondents 2 to 4.