ORIENTAL INSURANCE COMPANY LTD Vs. POONGAVANAM

JUDGEMENT

(1.) THE appeal has been preferred by the Insurance Company against the award a sum of Rs.93,600/- to the respondents 1-6/claimants as against the claim of Rs.2,00,000/-.

(2.) THIS case of the respondents/claimants of the Tribunal was that one Mr.Kathirvelu died in the accident occurred on 06.07.1989 when he was standing on the road side when the Maruti Car belonging to the eighth respondent driven by the seventh respondent in a rash and negligent manner suddenly hit him and he died on the spot. Hence the claim petition and the same was resisted by the appellant Insurance Company.

(3.) A perusal of the award and the records would show that the award passed by the Tribunal is based on the materials placed before it.