DIVISIONAL MANAGER Vs. M VASUMATHI

JUDGEMENT

(1.) The appellant, the Divisional Manager, National Insurance Company Ltd., have filed this present appeal under Section 173 of the Motor Vehicles Act, 1988, questioning their liability to pay compensation awarded by the tribunal.

(2.) The respondents 1 and 2 / claimants, filed a claim petition in M.C.O.P. No.2164 of 2007 before the Chief Judicial Magistrate, Motor Accident Claims Tribunal, Cuddalore, seeking compensation of Rs.7,00,000/- for the death of the Kamala Madhavan in a road accident that took place on 21.05.2007.

(3.) The brief case of the respondents 1 & 2/claimants is as follows: