BHARTI AXA GENERAL INSURANCE CO. LTD Vs. SARASWATHI

JUDGEMENT

(1.) The appeal has been preferred by the insurance company, against the award of Rs. 24,00,000.00, for the death of one Mr.P.Sagadevan, aged about 33 years, singer Tailor and printing incharge in Adarsh Company, Tirupur, allegedly earning a sum of Rs. 15,000.00 per month, in the accident occurred on 19/8/2013, when the deceased was riding his motorcycle, which was hit down by the Tata Ace auto, insured with the appellant/Insurance Company, driven by the 5th respondent/driver cum owner.

(2.) Heard Mr.S.Arun Kumar, learned counsel appearing for the appellant and Mr.K.Myilsamy, learned counsel appearing for the respondent.

(3.) The Tribunal based on PW2's/eyewitness's evidence and Ex.P.1/FIR, found that the accident occurred because of the rash and negligent driving of the offending vehicle, insured with the appellant/insurance company, in the absence of any contra evidence. Therefore, the said finding given by the Tribunal is correct.