UNITED INDIA INSURANCE CO. LTD Vs. MUGHUNDHAN

JUDGEMENT

(1.) THE insurer appealed against the award of the Tribunal on the ground of liability as well as quantification of damages.

(2.) ON 24.05.1999, at about 09.15 p.m., a road accident had taken place. In this, admittedly, the first respondent had sustained multiple injuries. Though astronomical figure has been claimed, appreciating the evidence, it was dwindle down to only Rs.46,000/-.

(3.) ON the other hand, the learned counsel for the first respondent would contend that there was no evidence to show that there was negligence on the part of the first respondent also. He would further contend that what was awarded by the Tribunal itself is very very less.