NATIONAL INSURANCE CO LTD Vs. RAMESH KUMAR SACHDEVA

JUDGEMENT

(1.) Heard the learned counsel for the insurer appellant. The insurer appellant feels aggrieved by the award of an amount of Rs. 6,96,406 as compensation to the claimant on account of his having suffered multiple injuries resulting in permanent disability to the extent of 58.5 per cent in the accident involving the offending motor vehicle, a Tata Sumo bearing registration No. UP 15-F 2250.

(2.) The claimant had come up with the case that on 25.2.2001 at about 7.15 a.m. when he was travelling by the offending vehicle, which was being driven rashly and negligently, it dashed against the tree causing serious injuries to the claimant including the fracture in his left hip bone. The claimant further claims that he was a Medical Officer in Sugar Mill, Sakauti and getting a salary of Rs. 13,313 per month. After accident he was admitted in Bara-banki, Lucknow and Meerut hospitals where his permanent disability was found to the extent of 58.5 per cent.

(3.) The learned counsel for the appellant has urged that taking into consideration the age of the deceased, the amount of compensation awarded by the Tribunal is excessive.