NATIONAL INSURANCE CO LTD Vs. S CHITRA

JUDGEMENT

(1.) THE Insurance Company has challenged the award of Rs. 22,44,777/-, granted as compensation to the claimants on account of the accident that took place on 29. 06. 2003 due to negligence of the driver of the insured vehicle.

(2.) WHEN the application for permission to withdraw came up for hearing, both the learned counsel submitted that they would try to work out some mode of calculating the compensation, which would be acceptable to both parties. Accordingly the matter is listed today and we have taken the appeal for final disposal.

(3.) ON 29. 06. 2003, the deceased was proceeding in his motor cycle in the Anna Main Road along with his wife seated on the pillion and his son seated in front of him. He took a diversion and there was a collision with the insured vehicle, the two wheeler. He sustained internal head injuries and died. The wife and minor survived in the accident. They claimed a compensation of Rs. 50,00,000/ -. The Tribunal awarded Rs. 22,44,777/ -.