NEW INDIA ASSURANCE COMPANY LTD Vs. R NAGARAJ

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the Insurance Company as against the award of Rs.20,93,500/- as compensation to the first respondent, who sustained injuries, in the accident which occurred on 05.12.2009 leading to amputation of both legs below hip.

(2.) The case of the claimant is that he was travelling as a Cleaner-cum-Loadman in the Mini Lorry bearing Registration No.TN-01-Z-5104 from Hosur to Bangalore. The driver of the Mini Lorry drove rashly and negligently and hit a Karnataka Transport Corporation Bus bearing Registration No.KA-01-F-3658, a motor cycle and another Karnataka Transport Corporation Bus bearing Registration No.KA-01-F-4652. In the accident, the first respondent/claimant sustained severe injuries in both the legs, resulting in amputation of both legs and hence, the claim petition.

(3.) Heard Mr.R.Neethi Perumal, learned counsel appearing for the appellant and Mr.K.Varadhakamaraj learned counsel appearing for the first respondent/claimant and perused the records.