UNITED INDIA INSURANCE CO. LTD Vs. R.RAMESH

JUDGEMENT

(1.) Originally, Claim Petition in MCOP No.562 of 1995 was filed by the claimant, Sampath, in respect of the accident that took place on 01.03.1994 at Sendur Village, Tindivanam Taluk. Pending claim petition, he died on 27.06.1998 and hence, the legal representative of Sampath, Mr.R.Ramesh, was substituted in the place of original claimant.

(2.) The claim petition has been filed in respect of the grievous injuries on the hip and urine problem, sustained by Sampath / original claimant, aged 15 and a student. As against the claim made for a sum of Rs.1,00,000/-, the compensation has been awarded by the Tribunal at Rs.1,00,000/- with the following breakup details:-

(3.) Challenging the quantum of compensation as excessive and exorbitant, the Insurance Company has filed the Appeal.