NEW INDIA ASSURANCE COMPANY LTD Vs. ALAMELU

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against award dated 10.11.2014 made in M.C.O.P.No.5052 of 2012 on the file of the Motor Accidents Claims Tribunal, IV Small Causes Court, Chennai.

(2.) The appellant-Insurance Company is the 2nd respondent in M.C.O.P.No.5052 of 2012, on the file of the Motor Accidents Claims Tribunal, IV Small Causes Court, Chennai. The respondents 1 to 4 filed the said claim petition, claiming a sum of Rs.8,00,000/- as compensation for the death of one Subramani, father of the respondents 1 to 4 who died in the accident that took place on 18.08.2012.

(3.) The Tribunal, considering the pleadings, oral and documentary evidence, held that the accident occurred only due to rash and negligent driving by the driver of the car belonging to the 5th respondent and directed the appellant-Insurance Company to pay a sum of Rs.7,51,500/- as compensation to the respondents 1 to 4.