ORIENTAL INSURANCE COMPANY LTD Vs. SEKAR

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for the respondents.

(2.) This Civil Miscellaneous Appeal is filed by the Insurance Company being aggrieved by the quantum of compensation awarded by the Tribunal to the claimant.

(3.) The short facts of the case is that on 14.12.2015 at about 4.20 p.m., when the claimant Sekar was standing along with his Bajaj Pulsar bike bearing registration No.TN 24 AA 9263 on the extreme of the road side near Ramamoorthy maligai shop at Mettukollai, a car bearing registration No.TN 39 AE 1917 owned by the 1st respondent and insured under the 2nd respondent coming on the opposite direction rash and negligently dashed against the claimant and his bike. Due to the impact, the claimant sustained multiple injuries. He was taken to the Government hospital, Krishnagiri for treatment and admitted initially as in-patient on 15.12.2015 to 21.12.2015 and thereafter got admitted at Ganga Medical Centre and Hospital (P) Ltd., Coimbatore. For the injury and for the loss of income, claim petition for a sum of Rs.20,00,000/- was filed against the owner of the car and its insurer.