BRANCH MANAGER, NATIONAL INSURANCE COMPANY LIMITED Vs. MUTHULAKSHMI

JUDGEMENT

(1.) This civil miscellaneous appeal arises out of the Judgment and decree dated 15.02.2012 made in MCOP.No.122 of 2011 on the file of the Motor Accident Claims Tribunal/Principal Subordinate Judge, Tiruppur.

(2.) For sake of convenience, the parties were herein after be referred to in this judgment as arrayed before the Tribunal.

(3.) According to the petitioners, on 01.01.2011 at about 7.50 p.m., when the deceased Rajappan, who was proceeding from South to North in Thiruppur-Dharapuram Road, the van bearing Registration No.TN-39-Y-6842 belongs to the first respondent and insured with the second respondent came from behind at high speed and dashed against the deceased Rajappan, which resulted in his death. For the death of said Rajappan, his legal heirs filed the claim petition in M.C.O.P.No.122 of 2011 seeking compensation of Rs.15,00,000/-.