UNITED INDIA INSURANCE COMPANY Vs. BIJO

JUDGEMENT

(1.) THE Insurance Company is in appeal against the award of the Motor Accidents Claims Tribunal under which the Tribunal has awarded a total compensation of Rs. 2,28,790/- against a claim which was limited to Rs. 3 lakhs taking the view that the claimant who was driving an autorickshaw at the time when the accident occurred was also negligent only to the extent of 25%.

(2.) IN this appeal various grounds are raised and Sri.Mathews Jacob, the learned senior counsel for the appellant Company in his submission would give thrust to the following submissions:-

(3.) THE appeal is allowed to the above extent.