M.THANIKACHALAM, J. - (1.) The opposite parties are the appellant.
(2.) Tmt. Maruthammal, wife of first complainant and mother of other complainants, was the owner of vehicle bearing Registration No.TN-41-Y-9797, which was insured, with the opposite party for the period between 02.02.2006 and 01.02.2007. During the currency of the policy, on 14.08.2006, the vehicle met with an accident, in which, Tmt.Maruthammal succumbed to grievous injuries and died. The complainants as the legal heirs of deceased Tmt.Maruthammal, entitled to the benefits of the policy.
(3.) The complainants have informed the accident to the first opposite party on 26.09.2006 and lodged a claim under the policy for Rs.2 lakhs, since premium was paid separately. But the opposite parties though paid the value of the damage to the vehicle, failed to pay the sum assured for Tmt.Maruthammal, thereby committed deficiency, and negligence act, which was not even rectified, despite legal notice. Hence, the complaint seeking direction for the recovery a sum of Rs.2 lakhs, with interest along with compensation.;