UNITED INDIA INSURANCE CO. LTD Vs. ELLAVARASI

JUDGEMENT

(1.) This appeal has been filed by the Insurance Company challenging the judgment and decree dtd. 30/11/2017, passed by the Motor Accidents Claims Tribunal, II Additional District Judge, Tiruppur in M.C.O.P.No.1971 of 2014.

(2.) A person by name Balakrishnan died on 4/12/2014 as a result of an accident caused by a TVS Victor two wheeler bearing Registration No.TN-39-Y-5761 owned by the third respondent and insured with the Appellant. Balakrishnan was walking along the side of the road in front of New Way Chudidhar Shop, Coimbatore to Trichy Road at Pongalur when the insured vehicle dashed against him resulting in his death.

(3.) The dependants of the deceased who are his wife and son preferred a claim against the Appellant Insurance Company as well as the third respondent before the Motor Accidents Claims Tribunal, II Additional District Judge, Tiruppur in M.C.O.P.No.1971 of 2014, seeking a compensation of Rs.48,80,000.00 which was restricted to Rs.48,00,000.00.