RELIANCE GENERAL INSURANCE COMPANY LTD Vs. KARUNAKARA

JUDGEMENT

(1.) MFA No.4467/2020 is by the insurer challenging the award of Rs.16,92,303.00.00 granted by the Tribunal as compensation for the injuries suffered by the claimant.

(2.) MFA No.4701/2022 is by the claimant seeking for enhancement of compensation.

(3.) In the companion appeal relating to the rider of the motorcycle, i.e., MFA No.4539/2020 filed by the insurer alleging that the rider of the motorcycle had contributed to the accident has already been dismissed. Thus, the occurrence of the accident and the fact that the rider of the offending vehicle was responsible stands established.