ROYAL SUNDARAM ALLIANCE INS CO LTD Vs. AMANULLAH

JUDGEMENT

(1.) WHEN the appeal came up for admission, it is taken up for final disposal.

(2.) THE appeal is preferred by the appellant Insurance Company against the judgment and decree dated 26.07.2010 made in MCOP.No.1439 of 2007 on the file of the Motor Accidents Claims Tribunal, Additional District Court, Krishnagiri.

(3.) AFTER considering the oral and documentary evidence, the Tribunal held that the accident had occurred only due to the rash and negligent driving of the driver of the lorry, which was insured with the appellant Insurance Company and awarded a compensation of Rs.5,97,636/- with interest at 6% per annum from the date of the claim petition and the details of the same are as under:- Sl.No. Heads under which the compensation awarded by the Tribunal Amount awarded by the Tribunal 1 Loss of Earning Power Rs.5,61,600/- 2 Pain and Sufferings Rs. 10,000/- 3 Medical Expenses Rs. 13,836/- 4 Partial loss on convalescence period Rs. 4,500/- 5 Extra nutrition Rs. 5,000/- 6 Ambulance Expenses Rs. 1,700/- 7 Attender Charges Rs. 1,000/- Total Rs.5,97,636/- Aggrieved by that award, the appellant-Insurance Company has filed the present appeal.