RELIANCE GENERAL INSURANCE CO. LTD. Vs. VEERAMUTHU

JUDGEMENT

(1.) C.M.A.No.2447 of 2024 is filed by the Insurance Company Challenging the judgment and decree passed in M.C.O.P.No.287 of 2018, dtd. 14/9/2023, on the file of the Motor Accident Claims Tribunal, (Special Sub Court), Cuddalore, challenging the quantum of award passed in the said claim petition.

(2.) C.M.A.No.3355 of 2025 is preferred by the claimant, for enhancement of compensation in M.C.O.P.No.287 of 2018, dtd. 14/9/2023, on the file of the Motor Accident Claims Tribunal, (Special Sub Court), Cuddalore.

(3.) Both the Insurance Company and the claimant have come up with these appeals. While the insurance Company challenges the quantum of compensation awarded, the claimant seeks for enhancement. The claimant sought for compensation of Rs.25,00,000.00 from the Insurance Company for permanent disability sustained by him in major accident that occurred on 27/9/2017. According to the claimant, on 27/9/2017 at about 14.00 hours when the petitioner was riding his moped TVS XL Super Moped from east to west at a normal speed keeping extreme left from Panruti to Salem main road near Semakottai Iyyanar Kovil, the 1st respondent's Tipper lorry bearing Registration No.TN-04-AB-5293 came from the opposite side at great speed in a rash and negligent manner without blowing horn and dashed against the petitioner's moped. The said accident happened due to the negligence on the part of the rider of the 1st respondent's vehicle who had not followed the traffic rules and regulations at the time of accident.