RELIANCE GENERAL INS. CO. LTD Vs. N.RAJENDRAN

JUDGEMENT

(1.) Aggrieved by the award of the Tribunal in respect of negligence as well as quantum, the Insurance Company has preferred this Civil Miscellaneous Appeal against the judgment and decree passed in M.C.O.P.No.129 of 2016 dtd. 13/11/2019 by the Motor Accidents Claims Tribunal / Sub Court, Perundurai.

(2.) The claim petition was filed under Sec. 166 of the Motor Vehicles Act, 1988, claiming compensation of Rs.25,00,000.00 for the injuries sustained by him in the accident that occurred on 30/1/2016.

(3.) The Tribunal on hearing both sides arguments and upon consideration of oral and documentary evidence, has granted compensation for a sum of Rs.13,84,448.00 with 7.5% interest per annum from the date of petition till the date of deposit.