UNITED INDIA INSURANCE CO LTD REPRESENTED THROUGH THE BRANCH MANAGER Vs. K THADIKARAN; VELLAIYAMMAL; N DHANASEKARAN

JUDGEMENT

(1.) This appeal has been preferred by the appellant, Insurance Company for awarding Rs. 4,67,000/- (Rupees Four Lakhs and Sixty Seven Thousand only).

(2.) In this case also, the deceased died on 25.10.2006 hit by the Ambassador Car belonging to the third respondent herein.

(3.) The claim of the respondents 1 and 2 is that the deceased was an agricultural coolie and house wife earning about Rs. 5,000/- p.m. They also claimed her age as 30 years.