SHRIRAM GENERAL INSURANCE CO, LTD., Vs. DURGAMMA

JUDGEMENT

(1.) These two appeals are filed both by the insurance company as also by the claimant. The insurance company has preferred the appeal challenging its liability to satisfy the award, while the claimant has filed the appeal seeking for enhancement of compensation.

(2.) The claimant is the wife of one Thirupati. The case set forth in the claim petition that the vehicle in question had reached Kumareshwar Temple cross and all of a sudden, the vehicle started moving in the reverse direction and the deceased stepped down from the vehicle, on the advice of the driver, and tried to stop the vehicle from moving back by putting stones behind the rear wheel. It was stated that at the very same time, the driver of the lorry suddenly moved the vehicle in the reverse direction, as a result of which, Thirupati went under the rear wheel and was killed at the spot.

(3.) It was stated that the deceased was aged 29 years and was earning Rs.15,000/- p.m. by doing stationery business. A compensation of Rs.23,00,000/- was claimed under different heads.