UNITED INDIA INSURANCE CO. LTD. Vs. SRINIVASA RAJU

JUDGEMENT

(1.) The Insurance Company which had insured the Concrete pump is in appeal.

(2.) The claim petition was filed contending that when the claimant was riding pillion on a motorcycle, a Swaraj Mazda LGV truck collided with themotorcycle and as a result of the impact, the concrete pump which was being towed by the Swaraj Mazda LGV truck ran over the claimant's left leg resulting in grievous injuries to the claimant for which compensation was sought for on various heads.

(3.) The claim petition was contested by only the Insurance Company, which had insured the Swaraj Mazda LGV truck.