RELIANCE GENERAL INSURANCE CO LTD Vs. M PADMAVATHI

JUDGEMENT

(1.) The instant appeal has been filed by the Insurance Company challenging the Award dated 23.01.2018 passed by the Motor Accident Claims Tribunal, third Court of Small Causes, Chennai in M.C.O.P No.4279 of 2015. In the instant appeal, the Appellant insurance Company has disputed its liability and also has questioned the quantum of compensation awarded to the first and second respondents by the Tribunal.

(2.) One M.Yeswanth died on 201.2015 as a result of the accident caused by a lorry bearing registration No.KL10-AG-3756 insured with the Appellant. The deceased Yeswanth was a pillion rider in the Motor Cycle bearing registration No.AP26-N-4684 and the lorry came from behind and dashed against the Motor Cycle resulting in the death of Yeswanth on the spot. The dependents of the deceased Yeswanth preferred a claim before the Motor Accident Claims Tribunal, Small Causes Court-III, Chennai in MCOP. No.4279 of 2015 seeking compensation of Rs. 15,00,000/- for the death of Yeswanth. The Motor Accident Claims Tribunal by its Award dated 23.01.2018 in MCOP.No.4279 of 2015 directed the appellant to pay the respondents 1 and 2 a sum of Rs,16,85,000/- together with interest from the date of claim till the date of realisation and also awarded costs.

(3.) Aggrieved by the Award dated 201.2018 passed by the Motor Accident Claims Tribunal in MCOP. No.4279 of 2015, the Insurance Company has preferred this Appeal.