LAKSHMI, W/O KUMAR Vs. JOSEPH MATHEW

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the Award, dated 13.03.2017, made in M.C.O.P.No.1109 of 2014, on the file of the Motor Accident Claims Tribunal (Special Subordinate Court), Tirunelveli.

(2.) In an accident, which occurred on 18.09.2014, at 3.00 p.m. one Kumar died, for which, the wife and children of the deceased have claimed compensation of Rs. 40 Lakhs.

(3.) The second respondent Insurance Company, with which the Maruthi Alto Car bearing Registration No.TN-37-AW-7392 belonging to the first respondent was insured, filed counter disputing the manner of accident and also contended that the driver of the first respondent did not possess valid and effective driving licence at the time of accident and the amount of compensation claimed under various heads are excessive and prayed for dismissal of the claim petition.