THE ORIENTAL INSURANCE CO. LTD. Vs. R. CHELLAPPA

JUDGEMENT

(1.) THE claimant, R.Chellappa, aged 45 years, a businessman, earning a sum of Rs. 10,000/ - per month, who suffered injuries in the accident that took place on 15.04.2005, filed claim petition in M.C.O.P.No. 222 of 2006 claiming a sum of Rs. 10,00,000/ - as compensation.

(2.) THE claim was disputed by the insurance company on the ground that the driver of the offending vehicle did not have a valid driving licence at the time of accident and therefore, the insurance company is not liable to pay any compensation.

(3.) THE tribunal quantified the compensation payable at Rs. 4,65,400/ - and the break up details are as furnished hereunder: