UNITED INDIA INSURANCE CO.LTD Vs. S. PARMESHWARI

JUDGEMENT

(1.) This appeal has been filed by the insurance company challenging the award dated 02.03.2018 passed by the Motor Accident Claims Tribunal, Court of Small Causes, Chennai in MCOP.No.390 of 2015. Brief facts leading to the filing of the instant appeal:

(2.) A person by name Sastidharan died as a result of an accident caused by a Tipper lorry bearing registration No.TN20-AJ-3189 owned by the fourth respondent and insured with the Appellant. The accident happened while the deceased was riding his motor cycle bearing registration No.TN22-CM-3253 from Veerapuram to Madipakkam on proceeding along Avadiveerapuram road at Kannadapalayam Vellanoor opposite to Sai Traders from North to South Direction, at that time, the Tripper lorry bearing registration No.TN20-AJ-3189 came in the opposite direction and collided with the two wheeler which resulted in the death of Sastidharan.

(3.) The dependents of the deceased who are his wife and two children preferred a claim before the Motor Accident Claims Tribunal in MCOP.No.390 of 2015 against the fourth respondent as well as the Appellant seeking a compensation of Rs.60,00,000/- for the death of Sastidharan.