ORIENTAL INSURANCE CO.LTD. Vs. SAMS

JUDGEMENT

(1.) Being aggrieved by the finding, fastening liability on the Insurance Company to pay compensation to the legal representatives of the third p\y victim and the quantum of compensation of Rs.18,24,600.00 with interest at the rate of 7.5% per annum, the Oriental Insurance Company Ltd., has preferred this appeal.

(2.) Facts leading to the appeal are as follows:

(3.) The appellant-Insurance Company, while disputing the manner of accident, has submitted that the accident had occurred, due to the carelessness of the motorcyclist, Mr.Anandraj and hence, they are not liable to pay the compensation. Without prejudice to the above, they also disputed the age, avocation and income of the deceased and the compensation claimed under various heads.