ORIENTAL INSURANCE CO.LTD. Vs. M.JOTHISORUBAN

JUDGEMENT

(1.) This insurer's appeal is on quantum.

(2.) The first respondent, a practising Advocate sustained injuries in a road accident on 17/10/2011. The Tribunal found that it is because of the driver of the vehicle, which has been insured with the appellant.

(3.) The Tribunal referred to the evidence of the Doctor/P.W.2 and his disability Certificate Ex.P.12, wherein its is stated that he had suffered 35% disability and the Tribunal determined the disability at 22%, applied multiplier method, accordingly determined the compensation towards disability and towards other heads, totally it is Rs.4,00,000.00.