RELIANCE GENERAL INSURANCE CO. LTD Vs. A. SATHYA
LAWS(MAD)-2023-10-51
HIGH COURT OF MADRAS
Decided on October 20,2023

RELIANCE GENERAL INSURANCE CO. LTD Appellant
VERSUS
A. Sathya Respondents


Referred Judgements :-

NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]


JUDGEMENT

P.B.BALAJI, J. - (1.)The Civil Miscellaneous Appeal as well as the Cross objection arise out of the proceedings in M.C.O.P.No.198 of 2017 on the file of the Motor Accident Claims Tribunal / Principal District Judge, Sivagangai.
(2.)The brief facts, that are necessary for deciding the above Appeal and the Cross objection, are as follows: The claimants being the wife and parents of the deceased one A.Alagappan, sought for compensation to the tune of Rs.1,00,00,000.00 (Rupees One Crore only) for the death of the said Alagappan in a motor accident on 12/6/2016. The said Alagappan was riding his two wheeler bearing Registration No.TN-63-AH-0454 from Trichy to Rameswaram, on the National Highways and a Marthi Swift Dzire Car bearing Registration No.TN-05-Z-5898, being driven in a rash and negligent manner, on the wrong side of the road, hit the two wheeler, in which Alagappan was riding, resulting in Alagappan suffering head injuries. Though he was admitted in the Government Hospital, he died on the same day, without responding to the treatment.
(3.)It is the case of the claimants that the deceased was working in Singapore as Process Maintenance and Construction Worker and earning Rs.60,000.00 per month. The claimants would also state that the deceased was well trained and and completed courses in Construction safety orientation for workers General Trade, Signalman & Rigger Course and Apply workplace safety and health in process plant in Singapore and he had bright future prospects. He was aged 32 years at the time of accident and considering the income of the deceased as well as various other relevant factors, the claimants prayed for compensation to the tune of Rs.1,00,00,000.00 (Rupees One Crore only).


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