RELIANCE GENERAL INSURANCE CO. LTD Vs. M.VALLI

JUDGEMENT

(1.) The Insurance Company is on appeal. Challenge is to the award of a sum of Rs.23,38,000.00 as compensation for the death of one Thirumal in a road accident that occurred on 1/11/2018 at about 6.30 p.m.

(2.) The claimant, who is the mother of the deceased sought for compensation of Rs.69,47,000.00, contending that the accident occurred due to the rash and negeligent driving of the driver of the lorry, which came in the opposite direction and dashed against the two wheeler on which, the decesaed was riding along with one Fazhulur Rahman as a pillion rider. As a result of the impact, both the rider and the pillion rider suffered severe injuries and the rider died on the spot. Contending that her son was employed with M/s.Auroflux Technologies and was earning Rs.20,000.00 per month, the mother sought for a compensation of Rs.69,47,000.00.

(3.) The claim was resisted by the Insurance Company contending that the accident occurred due to the rash and negligent driving of the rider of the two wheeler / the deceased. It also claimed that the employment and the monthly income have been boosted up to seek higher compensation.