RELIANCE GENERAL INSURANCE CO LTD Vs. T VIGNESH

JUDGEMENT

(1.) The appeal has been preferred by the insurance company against the award of Rs.26,34,000/- to the claimant, who got injured in the accident occurred on 02.05.2014, leading to amputation of right leg below knee.

(2.) Heard Mr.S.Arun Kumar, learned counsel appearing for the appellant and Mr.S.P.Yuvaraj, learned counsel appearing for the claimant.

(3.) The only question to be decided is with regard to quantum and no liability issue is taken up by the insurance company.