RELIANCE GENERAL INSURANCE CO. LTD. Vs. BALASUBRAMANIAN

JUDGEMENT

(1.) The Insurance Company has preferred this appeal challenging the award passed by the Motor Accidents Claims Tribunal (III Additional Sub Court), Trichy, in MCOP No.525 of 2009, dated 13.07.2012.

(2.) This is a case of injury. The claimant filed MCOP No.525 of 2009 seeking compensation of Rs.9,85,000/-. The case of the claimant is that when he was riding his Bajaj Platina Motor-Cycle TN.45-AF-5542 near Trichy Junction and waiting at the signal point, a lorry TN-74-U-3917 belonging to the second respondent and insured with the appellant came in a rash and negligent manner and hit against the Motor-cycle. In the impact, he sustained grievous injuries. A case was registered by the Traffic South Police Station, Trichirappalli in Cr.No.164 of 2008 against the driver of the lorry.

(3.) The claimant has further stated that he has completed MBA and he was employed in M/s.Appollo Tyres as an Area Officer and was earning Rs.22,000/- per month. However, due to the injuries sustained in the accident, he found difficulties to perform his duties effectively, so, his promotional avenue was closed.