RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. PRATHAP

JUDGEMENT

(1.) The Civil Miscellaneous appeal has been filed against the order made in MCOP No.75 of 2013 dated 12.04.2016 on the file of the Motor Accidents Claims Tribunal, II Additional District Court, Poonamallee.

(2.) The Insurance Company has come forward with this appeal questioning the quantum of compensation awarded by the Tribunal in favour of the 1st respondent / claimant.

(3.) The claim petition was filed by the 1st respondent / claimant contending that on 01.01.2013 at about 10.50 a.m when he was riding his bicycle in Porur Kundrathur road near Gerugambakkam Burial ground, a eicher van bearing Reg. No.TN10 R 9039 was driven by its driver in rash and negligent manner and dashed against the bicycle driven by the 1st respondent / claimant. In the impact, the claimant sustained grievous injuries in his leg. According to the claimant at the time of accident he was 21 years old. He was hale and healthy and engaged himself in coolie work. He would further contend that he was earning a sum of Rs. 400/- per day. By reason of the amputation in his leg, he lost his income as well as his future prospects including marital prospects. Therefore, the Claim petition was filed by the claimant against the respondents in the claim petition who are the owner of the vehicle and the Insurance Company with which the Van was insured. The claimant claimed a sum of Rs. 10,00,000/- as compensation.