ORIENTAL INSURANCE COMPANY LIMITED Vs. K THIRUGNANAM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the Award dated 31.03.2010, made in MCOP.No.449 of 1999, on the file of the Motor Accidents Claims Tribunal / Principal Subordinate Judge, Thanjavur.

(2.) The present appeal is filed by the appellant / Insurance Company challenging the Award of the Tribunal granting compensation to the respondents 1 and

(3.) The respondents 1 and 2, who are the claimants, have filed the said claim petition in MCOP.No.449 of 1999, on the file of the Motor Accidents Claims Trbunal, Thanjavur, claiming a sum of Rs. 4,00,000/- as compensation for the death of their son viz., Raghuraman, who was travelled as a pillion in Hero Honda vehicle, in the accident that took place on 05.01996.