UNITED INDIA INSURANCE CO LTD Vs. R GRACY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the Insurance Company as against the award of Rs. 22,12,000/- as compensation for the injuries sustained by the 1st respondent/minor in the accident on 20.08.2013 when, she was riding on bicycle which was hit down by a lorry belonging to the 1st respondent and insured with the appellant insurance company driven in a rash and negligent manner.

(2.) Heard Mr.S.Arun Kumar, learned counsel for the appellant and Mr.Balaji Prasad, learned counsel for the 1st respondent.

(3.) The only question to be decided is with regard to the quantum of compensation.