UNITED INDIA INSURANCE CO. LTD Vs. RAMYA

JUDGEMENT

(1.) Challenging the quantum of compensation awarded by the Tribunal, in and by award dtd. 29/4/2019 in M.C.O.P.No.1477 of 2016 on the file of the Motor Accidents Claims Tribunal, Special Subordinate Court, Coimbatore, the present appeal is filed by the Insurance Company.

(2.) The first respondent in this appeal is the injured-victim (claimant) in the motor accident that had occurred on 17/8/2015 at about 10 p.m. involving the bus bearing Registration No.TN-30-BA-7889, owned by the third respondent in this appeal and insured with the appellant-Insurance Company.

(3.) It is the case of the first respondent/claimant that on 17/8/2015 at about 10 p.m., she had travelled as a passenger in Ramavilaas bus bearing Reg.No.TN-30-BA-7889 belonging to the third respondent and insured with the appellant-Insurance Company. While the said bus was proceeding on the Salem-Dharmapuri Main Road, near Nachinampatty Eari, it dashed against the ongoing lorry bearing Reg.No.TN-29-AV-5221, due to rash and negligent driving of the bus by its driver and thus caused the accident. In the said accident, the claimant had sustained multiple injuries all over the body including severe fracture on both the legs. The claimant-injured was 22 years old at the time of the accident. She was a Field Development Officer in Sakthi Agro Centre, Bhavani and was earning Rs.25,000.00 per month. Hence, the claimant had made a claim for Rs.1.00 crore as compensation.