UNITED INDIA INSURANCE COMPANY LIMITED Vs. V ARUMUGAM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the Insurance Company as against the award of Rs.25,30,565/- for the death of one A. Shanmugam, aged about 36 years, working as Senior Executive (HR & Administration) in Cosmic Global Limited, Chennai - 34, earning a sum of Rs.12,000/- per month, in the accident, which occurred on 11.02.2008, when the motor cycle driven by the deceased was hit down by a car insured with the appellant Insurance Company, driven in a rash and negligent manner.

(2.) Heard Mr.A. Dhiraviyanathan, learned counsel for the appellant and Mr.N. Balaji, learned counsel for respondents 2 and 3 and Mr.B. Pragadeesh, learned counsel for the 3rd respondent. Though the 4th respondent has been served and her name is also printed in the cause list, none appears on behalf of the 4th respondent.

(3.) The only question to be decided is with regard to the quantum of compensation.