UNITED INDIA INSURANCE CO LTD Vs. LALITHA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the Insurance Company questioning the quantum of compensation awarded by the Motor Accidents Claims Tribunal (I Additional District Court), Salem, in and by award dated 17.04.2013 in M.C.O.P. No. 2328 of 2010 for the death of one Murugan, who died in the accident, that occurred on 05.10.2010.

(2.) Respondents 1 to 4 herein, who are wife, minor son and parents of the deceased respectively are the claimants before the Tribunal.

(3.) Since the appeal has been filed questioning only the quantum of compensation awarded by the Tribunal, it is not necessary for this Court to traverse into other aspects of the award.