MAGMA HDI GENERAL INSURANCE COMPANY LIMITED Vs. VICTORIA

JUDGEMENT

(1.) The appeal has been preferred by the insurance company against the award of Rs.17,05,000/- as compensation for the death of one E.Naveen, aged about 17 years, XII standard student and part time xerox operator, allegedly earning about Rs.6,000/- per month, in the accident which occurred on 04.02.2015, when the deceased was travelling as a pillion rider in a two wheeler, which was hit down by the lorry, insured with the appellant/insurance company, driven rashly and negligently coming from the opposite direction. Therefore, the claim petition.

(2.) On contest, the Tribunal found that the accident occurred because of the rash and negligent driving of the lorry and awarded a sum of Rs.17,05,000/-. The said award is being challenged before this Court on the ground of adequacy.

(3.) Heard, Mr.R.Mohan Babu, learned counsel appearing for the appellant and Mr.Kaithamalai Kumaran, learned counsel appearing for the claimants.