SBI GENERAL INSURANCE COMPANY LIMITED Vs. ANNAMMAL

JUDGEMENT

(1.) The appeal has been preferred by the insurance company against the compensation of Rs.20,26,000/- awarded for the death of one Jebaraj, aged about 24 years, a power loom worker, allegedly earning Rs.12,000/- per month, in the accident which occurred on 07.06.2014, when he was riding his two wheeler, which was dashed down by a tipper lorry belonging to the 5th respondent and insured with the appellant insurance company.

(2.) Heard the parties.

(3.) The only question to be decided in this matter is with regard to quantum of compensation. Therefore, this Court is not going into the question of liability.