ICICI LOMBARD GENERAL INSURANCE CO. LTD. Vs. SELVARAJ

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the Insurance Company against the award of Rs. 6,74,025/-(Rupees Six Lakhs Seventy Four Thousand Twenty Five only) for the injuries sustained by the first respondent, namely, M. Selvaraj, working as Sub-Inspector in Central Government, aged about 54 years, earning the monthly income of Rs. 17,764/- in the accident occurred on 06.08.2006. The claimant has filed the Cross Objection, seeking enhanced compensation.

(2.) The first respondent/claimant was riding his two wheeler from West to East in Madurai - Rameshwaram Road (NH 49) and a Tractor driven in a rash and negligent manner came from the opposite side and dashed against the two wheeler causing the accident and resulting in injuries on the first respondent-claimant. Therefore, the claim petition.

(3.) On contest, the Tribunal found that the accident occurred because of the rash and negligent driving of the driver of the Tractor- Trailer and awarded a sum of Rs. 6,74,025/- (Rupees Six Lakhs Seventy Four Thousand Twenty Five only). The said award is being challenged before this Court.