RELIANCE GENERAL INSURANCE Vs. P PANCHATCHARAM

JUDGEMENT

(1.) The Insurance Company which suffered an award for a sum of Rs. 16,16,000/- for the death of one Dilli Rani, in a motor accident that occurred on 23.09.2013, has come forward with this appeal challenging the quantum of compensation awarded.

(2.) According to the claimants, the accident occurred at about 8.30 a.m. when the deceased was walking along the Vandalur Kandigai road, a motor cycle bearing Registration No.TN-19-E-7845, driven by its rider cum owner/5th respondent in the appeal, dashed against her causing grievous injuries, resulting in her death. Contending that the accident occurred due to the rash and negligent driving of the rider of the two wheeler, the claimants who are the husband and children of the deceased claimed the compensation of Rs. 30,00,000/-.

(3.) The Insurance Company resisted the claim contending that the accident did not occur due to the rash and negligent driving of the two wheeler. According to the Insurance Company, it was the deceased who crossed the road without looking for any on coming vehicles which resulted in the accident. The Insurance Company also disputed the quantum of compensation claimed.