RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. MARIAPPAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the Insurance Company as against the award of Rs.23,78,000/- passed by the Motor Accidents Claims Tribunal (I Additional Sub Court), Cuddalore, in M.C.O.P. No. 3105 of 2012 by order dated 31.03.2016, in favour of the 1st respondent/claimant, for the injuries sustained by him in the accident, which occurred on 05.08.2012, when he was riding his motor cycle, which was hit by a Innova Car, belonging to the 2nd respondent and insured with the appellant, coming in the opposite direction, driven in a rash and negligent manner.

(2.) Heard Mr.S. Arunkumar, learned counsel appearing for the appellant and the only question raised is with regard to the quantum of compensation awarded by the Tribunal.

(3.) According to Mr.S. Arunkumar, learned counsel for the appellant, the application of multiplier method for 80% disability sustained by the claimant is unwarranted. Moreover, the determination of percentage of disability at 80% itself, is on the higher side.