NATIONAL INSURANCE COMPANY LIMITED Vs. S ALPHIN VINITHA

JUDGEMENT

(1.) Challenging the quantum of compensation awarded by the Motor Accidents Claims Tribunal (III Additional District and Sessions Court), Coimbatore, in and by award dated 31.01.2013 in M.A.C.T.O.P.No.122 of 2011, the present appeal has been filed by the Insurance Company.

(2.) The respondents 1 to 5 herein are the claimants before the Tribunal and they are wife, minor sons and parents of the deceased Pravin David. It is the case of the claimants before the Tribunal that on 03.03.2011, while the said Pravin David was proceeding in his Tata Indigo Car bearing Reg.No.TN-37-AR-7981 to Palakkad, a lorry bearing Reg.No.AP-27-X-4647 driven by the 6th respondent herein, owned by the 7th respondent and insured with the appellant/Insurance company came in a rash and negligent manner from the opposite direction and dashed against the car and thus, caused the accident. In the said accident, the said Pravin David died on the spot. Hence, the respondents 1 to 5/claimants made a claim for a sum of Rs.60 lakhs as compensation before the Tribunal.

(3.) Since the present appeal has been filed by the appellant only questioning the quantum of compensation, it is not necessary for this Court to traverse into the other aspects of the award passed by the Tribunal. Hence, in the present appeal We are dealing with only correctness of the quantum of compensation awarded by the Tribunal.