ORIENTAL INSURANCE COMPANY LIMITED Vs. S RAJESWARI

JUDGEMENT

(1.) The appeal has been preferred by the insurance company against the award of the Rs. 39,06,500/- as compensation for the death of one Sangeeth Kumar, aged about 23 years, who was doing business in Fast Foods and earning about Rs. 25,000/- per month, in the accident, which occurred on 30.05.2014, when the victim was standing on the left side of the Dindigul-Trichy High road near J.J.College, Enamkulathur, he was hit down by a lorry insured with the appellant/insurance company, driven rash and negligently.

(2.) Heard Mr.S.Manohar, learned counsel appearing for the appellant/insurance company and Mr.T.G.Ravichandran, learned counsel appearing for the respondents/claimants.

(3.) The only question that is to be decided in this appeal is with regard to the quantum, as there is no appeal filed by the insurance company challenging the finding on negligence aspect.