BRANCH MANAGER Vs. VELLAICHAMY

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is directed against the award passed in M.C.O.P.No.228 of 2016 dtd. 20/7/2018 on the file of the Motor Accident Claims Tribunal/Additional District and Special Court, Pudukkottai.

(2.) The appellant/insurer, who was made liable to pay compensation of Rs.13,93,300.00 (Rupees Thirteen Lakhs Ninety Three Thousand and Three Hundred only) with interest at 7.5% per annum to the first respondent/claimant for the disability suffered by him, consequent to an accident occurred on 10/2/2016, challenged the liability mulcted on it and also the quantum of compensation awarded at, by the Tribunal.

(3.) The case of the first respondent/claimant is that he was travelling as a load man in Ashok Leyland DHEST vehicle bearing Registration No.TN-78-A-4955 owned by the second respondent/first respondent at the time of accident.