R. HALLE Vs. RELIANCE GENERAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Heard. Delay condoned.

(2.) Leave granted.

(3.) The instant appeal arises out of judgment and order dtd. 11/1/2022 passed by High Court of Judicature at Madras [Hereinafter, being referred to as the "High Court"] in Civil Miscellaneous Appeal No. 3595 of 2021. The said appeal was preferred by appellant herein [Hereinafter, being referred to as the "appellant-claimant"] seeking enhancement of maintenance as awarded by Motor Accidents Claims Tribunal, Special Subordinate Judge, Coimbatore. [Hereinafter, being referred to as the "MACT"] By its award dtd. 22/1/2020, the MACT granted compensation in the sum of Rs.65,53,811.00 (Rupees Sixty-Five Lakh Fifty-Three Thousand Eight Hundred Eleven Only) along with interest at the rate of 7.5% per annum from the date of petition till its realization to the appellant-claimant and directed the Reliance General Insurance Company Limited, [Hereinafter, being referred to as the "respondent-insurer"] to satisfy the award. The MACT, however, granted liberty to the respondent-insurer to recover the said amount from the driver-cum-owner of the offending vehicle, namely, R. Chinnadurai [R. Chinnadurai was impleaded as party-Respondent No. 2 in the present SLP. However, his name came to be deleted from the array of parties vide order dtd. 13/12/2024], in accordance with law.