UNITED INDIA INSURANCE CO.LTD Vs. DEVARAJ

JUDGEMENT

(1.) This civil miscellaneous appeal has been filed by the Insurance company challenging the award dated 13.06.2014 passed by the Motor Accident Claims Tribunal (Subordinate Judge, Cheyyar) in MCOP.No.68 of 2012.

(2.) The Appellant Insurance Company has challenged the impugned award on the following grounds (a) the first respondent/claimant himself is a tortfeasor as the accident had happened while he was boarding the bus (insured vehicle) and (b) the quantum of compensation awarded by the Tribunal is excessive, since the Tribunal has erroneously adopted the multiplier method for assessing the compensation.

(3.) The Tribunal has awarded a compensation of Rs.12,68,000/- to the first respondent/claimant as detailed hereunder: