SHRIRAM GENERAL INSURANCE CO LTD Vs. D RATHNA

JUDGEMENT

(1.) This civil miscellaneous appeal is directed against the judgment and decree passed by the Motor Accident Claims Tribunal, (Additional District & Sessions Judge/Fast Track Court-III), Madurai, in M.C.O.P.No.1899 of 2009 dated 24.02.2011.

(2.) Heard the learned Counsel appearing for the respective parties and perused the records carefully.

(3.) It is a case of fatal. The accident occurred on 11.09.2009 and in consequence to the same, the victim, namely, Durai @ Ayyadurai died. His legal heirs have filed the claim petition and the tribunal has awarded a sum of Rs. 5,69,000/- as compensation. The appellant / insurance company has preferred this appeal before this Court.