LAWS(MAD)-2019-6-248

UNITED INDIA INSURANCE COMPANY LIMITED Vs. SUDHAGAR

Decided On June 06, 2019
UNITED INDIA INSURANCE COMPANY LIMITED Appellant
V/S
Sudhagar Respondents

JUDGEMENT

(1.) As against the claim made for a sum of Rs.3,00,000/-, the Tribunal has awarded a sum of Rs.75,000/- as compensation, in respect of the injuries sustained by the claimant / first respondent herein. Claiming that the said award is excessive, this Civil Miscellaneous Appeal has been filed by the Insurance Company.

(2.) The learned counsel for the appellant / Insurance Company submitted that no doctor was examined to prove the disability suffered by the claimant. The learned counsel also submitted that the Tribunal has passed the award by consolidating the claim without any specifications.

(3.) A perusal of the award of the Tribunal would reveal that the Tribunal has framed the issues, considered the same and based on the documents produced, rendered the findings.