NATIONAL INSURANCE CO LTD Vs. K.VEDHARATHINAM

JUDGEMENT

(1.) This appeal is filed by the Insurance Company questioning only the quantum of compensation awarded by the Tribunal, in and by Award, dated 29.04.2019 made in M.C.O.P.No.1778 of 2015.

(2.) It is the case of the claimant that on 23.10.2014 at about 3.15 p.m., while the first respondent/claimant was travelling as a pillion-rider in the TVS-motor cycle (TVS-XL) bearing Registration No.TN-66-7218 from East to West on the Coimbatore-Sundappalayam Road, a lorry bearing Registration No.KL-08-B-2590 came in a rash and negligent manner and hit on the rear side of the claimant's vehicle and thus, caused the accident. In the said accident, the claimant had sustained multiple fractures and grievous injuries, as a result of which, the claimant's right leg below the knee was amputated. The injured-victim was working in the Police Department and earning a sum of Rs.30,000/- per month. Hence, the first respondent/claimant made a claim for a sum of Rs.48 lakhs as compensation.

(3.) The claim petition filed before the Tribunal, was resisted by the appellant/Insurance Company, denying the manner in which the accident had taken place and the nature of injuries sustained by him.