RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. VIJAYALAKSHMI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the Insurance Company as against the award of Rs. 15,88,000/- granted as compensation to the dependants of one S. Godson, aged about 19 years, alleged to be doing catering service and earning about Rs.18,000/- per month, who died in the accident, which occurred on 10.01.2016 when the two-wheeler driven by him was hit by a Water Tanker Lorry bearing Registration No. TN-04-Q-4495, belonging to the 3rd respondent and insured with the appellant Insurance Company, which was driven rashly and negligently.

(2.) Heard Mr.S. Arun Kumar, learned counsel for the appellant and Mr. K. Ayyadurai, learned counsel for respondents 1 and 2.

(3.) The Insurance Company, in this appeal, questions only the quantum of compensation awarded and not about negligence. Therefore, this Court confines this order only with regard to the quantum of compensation.