A MURUGAN Vs. S KARTHICK

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the claimant, as against the award of Rs.8,73,000/- passed by the Motor Accidents Claims Tribunal (Principal District Judge), Namakkal, in M.C.O.P. No.263/2015, for the death of one Jayanthi, wife of the claimant, in the accident, which occurred on 04.03.2015.

(2.) Heard Mr.R. Nalliyappan, learned counsel for the appellant and Mrs.N.B. Surekha, learned counsel for the 2nd respondent Insurance Company.

(3.) It is the admitted case of the parties that the appellant's wife met with her fate, when the share auto, in which she was travelling, was hit by the bus bearing Registration No. TN-30-AK-7755 belonging to the 1st respondent, insured with the 2nd respondent Insurance Company. In the said accident, the appellant's wife died on the spot. Hence, the claim petition.