BRANCH MANAGER Vs. N.MANIVANNAN

JUDGEMENT

(1.) The Insurance Company, aggrieved over the award of the Motor Accidents Claims Tribunal/Sub Court, Communal Clash Cases Court, Madurai, passed in M.C.O.P.No.876 of 2012, has filed this appeal.

(2.) Being dissatisfied with the quantum, the claimants have come up with Cross Objection (MD).No.17 of 2017, seeking additional compensation of Rs.11,00,000/-.

(3.) The facts in nutshell are as follows: M.C.O.P.No.876 of 2012 was filed by the parents of the deceased namely M.Nallakumar, who died in an accident on 28.03.2011. According to the claimants, the deceased was riding his motorcycle along with one Raghuraman as pillion rider. While they were proceeding near Akkarai Check Post, a lorry bearing Regn.No.TN 20 BS 0181, driven by its driver in rash and negligent manner, which has also come in the same direction, hit against the motorcycle. In that process, the lorry ran over the rider of the motorcycle and the pillion rider sustained extensive multiple injuries. The deceased Nallakumar was taken to Global Hospital. In spite of providing best treatment, he succumbed to injuries on 20.04.2011. According to the claimants, the driver of the lorry was negligent and hence, they are entitled for compensation of Rs.62,00,000/-.