- (1.) This appeal by the Insurance Company arises out of an award of the Motor Accidents Claims Tribunal.
(2.) Heard Mr. N. Vijayaraghavan, learned counsel for the appellant and Mr.M.K. Asokan, learned counsel for the respondents 1 to 4.
(3.) In a road traffic accident that happened on 9.11.2011, one Mr. R.S. Venkatesh - the husband of the first respondent, the father of the second respondent and the son of the respondents 3 and 4, died. Therefore, the wife, the minor son and the parents of the deceased filed M.C.O.P.No.831 of 2012 on the file of the Motor Accidents Claims Tribunal (Chief Judge of the Small Causes Court), Chennai claiming compensation. By an award passed on 14.8.2014, the Tribunal granted a compensation of Rs. 65,01,975/-. As against the said award, the Insurance Company is on appeal.;