ROYAL SUNDARAM GENERAL INSURANCE CO LTD Vs. BABU

JUDGEMENT

(1.) This matter is heard through Video Conference.

(2.) Challenging the award passed by the Tribunal in and by its judgment dtd. 10/9/2019 passed in M.C.O.P.No.513 of 2017 on the file of Motor Accident Claims Tribunal, III Additional District and Sessions Court, Cuddalore, Virudhachalam, appellant insurance company has filed the present appeal.

(3.) The brief facts of the case is as follows: First respondent is the claimant. On 26/7/2017 at about 15.20 hours, while the first respondent/claimant was riding his Motor Cycle bearing Registration No.TN-31-AV-5983 on the Karuvepilankurichi - Vridhachalam Main Road, a Lorry bearing registration No.TN-32-M-9522, belonging to second respondent and insured with the appellant insurance company, came in a rash and negligent manner and dashed against the motor cycle, owing to which the first respondent/claimant sustained grievous injuries all over the body and his right hand was amputated. First respondent/claimant filed a claim petition seeking compensation in a sum of Rs. 1,10,00,000.00.