UNITED INDIA INSURANCE COMPANY LTD Vs. P THIYAGARAJAN

JUDGEMENT

(1.) The appeal is by the insurance company challenging the quantum of compensation awarded as exorbitant.

(2.) The claimant, Thiyagarajan, aged 28 years, a Marketing Executive, employed under Sri Barani Autos, Namakkal, earning a sum of Rs.10,000/- per month, met with an accident on 07.04.2005. In respect of the injuries sustained, he filed the claim petition claiming compensation of Rs.5 lakhs.

(3.) The Tribunal, on consideration of materials placed before it, awarded compensation of Rs.4,03,066/-, as per the following break-up details: <FRM>JUDGEMENT_380_LAWS(MAD)11_2013(37).html</FRM>