RELIANCE GENERAL INSURANCE CO. LTD Vs. PADMA

JUDGEMENT

(1.) The instant appeal has been filed by the Insurance Company challenging the award and decree dated 27.09.2018, passed by the Motor Accidents Claims Tribunal, Chief Judge, Court of Small Causes, Chennai in M.C.O.P.No.5607 of 2014.

(2.) A person by named Suresh died on 25.02.2014 as a result of an accident caused due to the rash and negligent driving by the driver of the car bearing Registration No.TN 09 BS 3624, in which he was travelling on the ill fated day. The said car is owned by the fifth respondent and insured with the Appellant. The accident happened at ECR Road, Ranganathapuram, due to the rash and negligent driving by the driver of the car which dashed against a roadside tree. Suresh died on the spot.

(3.) The first respondent being the wife, the second respondent being the son, the third respondent being the daughter and the fourth respondent being the mother are the dependants of the deceased Suresh. They preferred a claim before the Motor Accidents Claims Tribunal, Chief Judge, Court of Small Causes, Chennai in M.C.O.P.No.5607 of 2014 against the Appellant and the fifth respondent, seeking a compensation of Rs.60,00,000/- for the death of Suresh as a result of the accident.