RANGASWAMY Vs. NATIONAL INSU. CO. LTD.

JUDGEMENT

(1.) The case of the claimant was that he was riding pillion and the rider of the motor-cycle drove the vehicle in a negligent manner, as a result of which, he lost control and went into a ditch and as a result of this, the claimant fell down and sustained injuries to his right leg and to his other limb.

(2.) The Tribunal on assessment of the evidence, has recorded a finding that the accident did occur and the rider of the motor-cycle was responsible for the said accident. It has thereafter proceeded to determine the income at Rs.5,000.00 per month and awarded the following sums:

(3.) The insurer is in appeal in MFA No.7951 of 2015 challenging the liability saddled on it, whereas MFA No.9155/2015 was filed by the claimant seeking for enhancement.