ORIENTAL INSURANCE COMPANY LIMITED Vs. P LAKSHMI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the Insurance Company as against the award of Rs.50,77,708/- passed by the Motor Accidents Claims Tribunal in M.C.O.P. No. 2681 of 2012 by judgment dated 23.03.2016, in favour of the legal heirs of one M.R. Palanisamy, aged about 44 years, employed as Grade I Foreman in Tamil Nadu Electricity Board, Madukkarai North, Coimbatore, earning about a sum of Rs.35,761/- in the accident, which occurred on 21.10.2011, when the two-wheeler driven by him was dashed down by another motor cycle belonging to the 5th respondent and insured with the appellant Insurance Company.

(2.) Heard Mr.R. Mohan Babu, learned counsel for the appellant and Mr. N.E.A. Dinesh, learned counsel for respondents 1 to 4.

(3.) The challenge in this appeal is only with regard to the quantum of compensation awarded by the Tribunal. Hence, this Court is not going into the issue of negligence.