UNITED INDIA INSURANCE CO LTD Vs. DHANABALAN

JUDGEMENT

(1.) The Insurance Company which suffered an award for a sum of Rs. 2,11,64,806/- for the injuries caused to one Dhanabalan in the Motor accident that occurred on 12.01.2014.

(2.) The case of the claimant before the Tribunal was as follows:

(3.) The claim petition was resisted by the Insurance Company, while the owner and the driver remained ex-parte before the Tribunal. The Insurance Company would deny that there was negligence on the part of the driver of the bus. According to the Insurance Company, the accident occurred due to the rash and negligent driving of the claimant, who was riding a two wheeler. The Insurance Company also denied the nature of injuries as well as the quantum of disability. The nature of the employment and the income claimed were also disputed by the Insurance Company.