NEW INDIA ASSURANCE CO. LTD. Vs. M.KARUNANIDHI

JUDGEMENT

(1.) IN this appeal, the New India Assurance Co. Ltd., the insurer of the vehicle involved in the road accident, questions the award of compensation on the ground of liability as well as quantum.

(2.) ON 9.3.2006, at about 10.30 a.m. on the Namakkal-Thuraiyur Road, near Koolipatty Maha Bharathi School Branch Road, Karunanithi (first respondent), a Special Sub-Inspector of Police, came driven his TVS-50 bike. At that time, the Tractor insured with the appellant came driven pulling the Trailer. Accident took place. In this, Karunanithi sustained serious head injury. Became unconscious. Relapsed into coma stage. In the circumstances, his Department medically invalidated him on medical grounds.

(3.) AS against the award of the Tribunal, the insurer directed this Civil Miscellaneous Appeal questioning the quantum of compensation assessed as well as its liability to pay it.