UNITED INDIA INSURANCE CO LTD Vs. HEMANT DABOLKAR

JUDGEMENT

(1.) Present Appeal is filed by Insurance Company, respondent no. 2 in original Claim Petition No. 67/2009 against the judgment and award dated 01.03.2012 of the Claims Tribunal, Panaji, Goa.

(2.) The case of the claimant before the Claims Tribunal was as under:- Claimant was 35 years old, in service as the Branch Manager of the Goa Branch of M/s Space Office System Pvt. Ltd. and was earning Rs.27,050/- per month. On 06.02.2009, he was travelling as a pillion rider on the motorcycle bearing registration no. GA-09-C-0761, driven by one Shivaji Fatan from Ponda to Panaji. On reaching near William Construction, Sao Pedro at 11:30 hours or so, the respondent no. 1 came driving the Qualis Jeep bearing registration no. GA-01-R-5527 from the opposite direction and without giving hand or light signal took the vehicle to his extreme right hand side and gave a dash to the motorcycle. In the said accident he sustained severe injuries to the right leg and other minor injuries. Crime came to be registered against the driver of the Qualis. The claimant sustained permanent disability. His family was also affected as he was the only earning member. He had lost his job due to the injuries. He claimed amount of Rs.23,00,000/- from the respondents.

(3.) After considering the evidence on record, learned Tribunal awarded compensation in the sum of Rs.13,88,700/- to the claimant.