ORIENTAL INSURANCE COMPANY LIMITED Vs. SUSHMA JITARAJA

JUDGEMENT

(1.) These appeals have been filed against the common award passed by the Tribunal. C.M.A. No.1341 of 2018 has been filed by the Claimants for enhancement of the award amount and C.M.A. No.1708 of 2018 has been filed by the Insurance Company for reduction of the award amount.

(2.) The appeal filed by the Insurance Company is against the award amount of Rs.60,17,000/- as compensation for the death of one J.Amitesh Jain, 21 years, III year B.E. Student studying in S.S.N. College of Engineering, Kalavakkam, Chennai, in the accident, which occurred on 21.03.2015, when the deceased was travelling as a pillion rider, which was driven in a rash and negligent manner at a high speed and without observing the traffic rules and hit the pavement and further, hit against a tree due to which he died.

(3.) Heard Mr.M.B.Raghavan, learned counsel for the Insurance Company and Ms.Reena representing M/s.T.Charless, learned counsel for the Claimants.