RELIANCE GENERAL INSURANCE CO. LTD Vs. PARAMESHWARI

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal is filed against the judgment and decree dated 27.01.2016 passed by the learned Special District Judge, Special District Court-cum-The Motor Accidents Claims Tribunal, Salem in M.C.O.P.No.1323 of 2011.

(2.) The accident occurred on 12.12.2010 at 20.15 hours near Pannapatty X Road. The Deevattipatty Police Station registered a case in Crime No.528 of 2010 under Sections 279 , 338 and 304(A) of IPC.

(3.) The learned counsel appearing on behalf of the appellant contended that the present appeal is preferred, challenging the quantum of compensation awarded by the Tribunal and more specifically, the huge compensation amount of Rs.25,85,840/- awarded by the Tribunal is not in consonance with the provisions of the Motor Vehicles Act , 1988.