ORIENTAL INSURANCE CO. LTD. Vs. PERUMAL

JUDGEMENT

(1.) The insurer of a lorry bearing no.TN-34-B-9229, which was alleged to have knocked down a motorcycle in which the first respondent/claimant was travelling at the relevant time has preferred this appeal, challenging the quantum of compensation awarded for the injuries suffered by the victim of the accident.

(2.) The accident admittedly had taken place on 13/2/2006. The claimant was said to have sufferred following injuries which he had enumerated/detailed in column 11 of the petition:

(3.) He was stated to be aged 48 years and was working as a welder in South Africa and was said to have remitted Rs. 20,000.00 per month on an average to his wife in India. Before the Tribunal, the first respondent/claimant had made a claim of Rs. 20,00,000.00 on various pecuniary as well as on general heads of damages.