DIVISIONAL MANAGER NATIONAL INSURANCE COMPANY LTD Vs. SUDHA

JUDGEMENT

(1.) The challenge in this appeal is to the award of a sum of Rs. 19,90,000/- granted by the Tribunal for the death of one Manikandan in a road accident that occurred on 10.09.2014.

(2.) Though, the appeal is by the Insurance Company Mrs.N.B.Surekha, learned counsel appearing for the Insurance Company does not dispute the findings of the Tribunal on the question of negligence and liability. The only dispute is with regard to the quantum of compensation awarded by the Tribunal.

(3.) According to the claimants, the deceased was an auto-rickshaw driver earning Rs. 1,200/- per day and the monthly income according to the claimants is about Rs. 30,000/-. Based on the said claim the claimants sought for a compensation of Rs. 37,75,000/-.