UNITED INDIA INSURANCE COMPANY LIMITED THODUPUZHA Vs. RENJITH

JUDGEMENT

(1.) The appellant is the underwriter who was directed by the tribunal to honour its award. The appeal is filed challenging the quantum of compensation awarded by the tribunal.

(2.) The 3rd respondent before the tribunal is the appellant. The sole respondent in the appeal was the petitioner before the tribunal. The parties are referred to in this judgment as they are shown in the memorandum of appeal. Appellant is the insurer. Respondent is the claimant.

(3.) It was on 24.11.2010 the accident. The respondent was a pillion rider on a motor cycle. A car, registration No.KL 7BB 8381, which came from the opposite direction hit the motor cycle. The car was driven in a rash and negligent manner. The car was insured with the appellant. The respondent sustained injuries in the accident. The above are facts either admitted or proved.