RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. AJITHKUMAR

JUDGEMENT

(1.) The second respondent in M.C.O.P.No.440 of 2022 on the file of Motor Accident Claims Tribunal, Special Subordinate Judge, Krishnagiri, aggrieved by the order dtd. 27/9/2024, has filed this appeal. The claimant has filed Cross Objection No.25 of 2026.

(2.) M.C.O.P.No.440 of 2022 had been filed by the claimant Ajithkumar, who was aged about 25 years, claiming compensation for an accident, which occurred on 7/6/2022 at around 23.00 hours in the night when he was a pillion rider in a motorcycle bearing Registration No.TN-24- AT-3405 and was going to attend a village festival. It was contended that the motorcycle was ridden slowly on the left side of the road. At that time, a Bolero pickup vehicle bearing Registration No.KA-51-B-3774, which was driven in a rash and negligent manner dashed against the motorcycle causing severe injuries to the claimant. The claimant was working as a cooking master in A2B Hotel, Chinnar and it was claimed that he was earning Rs.30,000.00 p.m. The injuries suffered by the claimant were as follows:

(3.) It was contended that the claimant underwent right fronto temporo parietal decompressive craniectomy surgery with evacuation of right fronto temporo parietal acute sub dural hematoma on 8/6/2022. Tracheostomy was also done. The procedure includes PEG tube placement, open reduction with AC joint fixation by using thibond, right ventriculo peritoneal shunt, right fronto Temporoparietal Cranioplasty.