NATIONAL INSURANCE CO. LTD. Vs. RATHLAVATH CHANDULAL

JUDGEMENT

(1.) Leave granted.

(2.) The appellant-Insurance Company has approached this Court impugning the order [MACMA No.1503 of 2025] dtd. 19/11/2025 passed by the High Court [High Court for the State of Telangana at Hyderabad] in appeal whereby the award [MVOP No.1011 of 2021 dtd. 20/9/2024] passed by the Tribunal [MACT: CUM: XI Additional Chief Judge, City Civil Courts at Hyderabad] was upheld. Vide the aforesaid order, on account of injuries suffered by the respondent no.1, compensation of 2,72,03,416/- awarded to him was upheld. Order [I.A. No.4 of 2025] dtd. 6/1/2026 is also under challenge vide which the review application filed by the appellant was dismissed by the High Court.

(3.) Briefly noticing, the facts of the case are that the respondent no.1 suffered severe injuries in a road accident, which took place on 13/2/2020. He filed a claim petition before the Tribunal seeking compensation of 1,00,00,000/-. He was 22 years of age at the time of the accident. His functional disability was assessed as 100%. He was a second year student at Government ITI College at Dindi, Nalwada Distt. Accepting the claim made by the respondent no.1 that he was assisting his father in farming, his income was assessed to be 25,000/- per month. While adding the amount under various heads, total compensation of 2,72,03,416/- along with interest @ 6% per annum was awarded.