UNITED INDIA INSURANCE CO LTD Vs. V RAJAVELU

JUDGEMENT

(1.) CHALLENGING the quantum of compensation of Rs.2,22,000/- awarded as compensation, first respondent claimant for injuries sustained by him, the Insurance Company has preferred this appeal.

(2.) BRIEF facts which are necessary for disposal of this appeal are as follows:-On 09.09.1996, the petitioner was accompanying candidates for Village Panchayat Election who went for filing nomination. At about 5.00 p.m., when the petitioner was walking along with his friends from Sankarapuram to Devapandalam Main Road, near Kathirvelu Farm, van bearing registration no.TN-31-W-0212, driven in a rash and negligent manner dashed against the petitioner/claimant from behind. Due to the accident, claimant had sustained head injuries. Alleging that the accident was due to rash and negligent driving of the van driver, claimant has filed Petition under Section 166 M.V.Act, claiming compensation of Rs.3,00,000/-.

(3.) IT is not necessary to narrate the entire details as to how the accident has occurred, who is responsible and on whom the liability is to be fastened. IT is for the reason that these findings were recorded in favour of claimants. Secondly these findings are not challenged. Only the quantum of compensation is under challenge.