UNITED INDIA INSURANCE COMPANY LIMITED Vs. THIRU NATARAJAN

JUDGEMENT

(1.) Assailing the award passed by the Motor Accident Claims Tribunal (V Additional District Court), Madurai, in MCOP No.1925 of 2014, dated 26.10.2016, the Insurance Company has preferred this appeal.

(2.) The case of the claimants is that on 30.01.2013 at 1.20 pm, the deceased Arumugam was riding his Motor Cycle bearing Registration No.TN-59- BX-4646 from Karungalakudi to Kovilpatti and when he reached Vairavanpatti, a tipper lorry bearing Registration No.TN-76-A-1348 came in a rash and negligent manner and dashed against the two wheeler of the deceased. In that process, the deceased Arumugam sustained grievous head injury and died on the spot. In this regard, a case in Crime No.7 of 2013 stands registered under Section 304(A) IPC against the driver of the tipper Lorry.

(3.) The claimants have stated that the deceased was 27 years old at the time of accident and he was working as a Construction Worker in a private Construction Company at Singapore and he was earning not less than Rs.30,000/- per month.