TATA AIG GENERAL INSURANCE COMPANY LIMITED Vs. VELUMANI

JUDGEMENT

(1.) This appeal is filed by the Insurance Company challenging the liability and quantum of compensation awarded by the Tribunal in M.C.O.P.No.2780 of 2014 dtd. 10/1/2018.

(2.) The appellant is the Insurance Company, first respondent is claimant and second respondent is owner of the offending vehicle. The first respondent filed claim petition in M.C.O.P.No.2780 of 2014 seeking compensation of Rs.15,00,000.00 for the injuries sustained by him in the accident.

(3.) According to the first respondent/claimant on 5/8/2012, at about 9.15 p.m. when the first respondent riding the two wheeler bearing Reg.No.TN 29 AM 1415 at request of his employer the second respondent to buy diesel, in the Palacode Krishnagiri Main Road, Bypass Road, near Krishna Cement Shop, due to the over light from the head light of the vehicle came from opposite direction, the claimant dashed the two wheeler against Hoganakkal Integrated Drinking Water Project pipeline and sustained grievous injuries.