ORIENTAL INSURANCE COMPANY LTD Vs. VINAY SINGH CHAUHAN

JUDGEMENT

(1.) This appeal has been filed by the Insurance Company against the impugned award dated 25.01.2007 passed by the II Additional Motor Accident Claims Tribunal, Raipur (C.G) in Claim Case No.86/2006 on the question of quantum.

(2.) The appellant had got permission u/s 170 of the Motor Vehicles Act to challenge the quantum.

(3.) Brief facts of the case as per the version of the claimant injured are that on 03.04.2006 he was going to Kawardha from Raipur by his Motorcycle bearing Regn. No.M.P.20-KG/2371. On the way, at 10.00 a.m. near Kanhora turning Truck No.M.P.06-E/4625 (Old No.C.G.04/J/5979) which was being driven by respondent No.2 in a rash and negligent manner dashed the motorcycle of the injured claimant, as a result of which he sustained serious injuries. He had undergone treatment in various hospitals and spent huge amount for his treatment He became permanently disabled and is unable to work on account of the injuries sustained by him in the accident. At the time of accident, the injured was aged about 40 years and was earning Rs.8000/- per month by doing contract works. The appellant has filed claim petition for the award of a total compensation of Rs. 19,75,000/- under various heads.