ORIENTAL INSURANCE COMPANY LTD. Vs. P. RAMALINGAM

JUDGEMENT

(1.) The Insurance Company has preferred this appeal against the award dated 28.04.2015 passed by the learned Additional District Judge, Motor Accidents Claims Tribunal, Namakkal, in M.C.O.P.No.1123 of 2013, on the ground of quantum of compensation.

(2.) In the connected C.M.A.No.83 of 2016, the factum of the accident and the manner of the accident were considered by this Court and held against the Insurance Company and hence, the learned counsel for the appellant/Insurance Company would contend that only as against the quantum of compensation awarded by the Tribunal, the above appeal is preferred.

(3.) The Tribunal has considered the disability of the claimant, who subsequently died, at the rate of 40%. The first respondent herein has filed a claim petition in M.C.O.P.No.1123 of 2013 claiming compensation for the injuries sustained by him in the road transport accident which occurred on 03.07.2013 in the Salem-Namakkal main road.