UNITED INDIA INSURANCE CO LTD Vs. VIVEK KARUVALLY

JUDGEMENT

(1.) The appeal has been preferred against the award of Rs.60,73,450/- for the disability sustained by the 1st respondent/claimant, 33 years old, AC Mechanic, allegedly earning a sum of Rs.25,000/- per month, in the accident, which occurred on 25.07.2013, when the 1st respondent/claimant, who was riding his motorcycle, was hit down by a Maruti 800 car belonging to the 3rd respondent and insured with the appellant insurance company.

(2.) Heard Mr.D.Bhaskaran, learned counsel appearing for the appellant and Mr.I.Abrar Md Abdullah, learned counsel appearing for the 1st respondent.

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