THE NEW INDIA ASSURANCE CO. LTD. Vs. GAJANAN

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This an appeal by the Insurance Company against the judgment and award passed by the Motor Accident Claims Tribunal, in M.A.C.P.No. 112/2008, by which the Claims Tribunal has granted compensation in favour of the applicant to the tune of Rs.75,00,000/-, towards the injuries sustained by him.

(3.) Respondent no.1/applicant Gajanan, sustained permanent disablement in vehicular accident dated 17.07.2007. The said accident occurred due to rash and negligent driving of the driver of Minidoor owned by respondent no.2, and insured with the present appellant. The applicant sustained 100% permanent disablement for which he claimed total compensation of Rs. 93,80,000/- from the owner and insurer of the offending vehicle - Minidoor. The Claims Tribunal has assessed the total compensation to the tune of Rs. 75 lakhs, and directed both - the owner and insurer of the vehicle to pay the compensation amount along with interest.