UNITED INDIA INSURANCE COMPANY LIMITED Vs. VICTOR DANIEL

JUDGEMENT

(1.) Heard Mr. A.R.S. Netravalkar learned Counsel for the Appellant, and Mr. C.A. Coutinho, learned Counsel for Respondent no.1 (claimant).

(2.) The appellant-Insurance Company challenges the judgment and award dtd. 31/3/2015 made by the Motor Accident Claims Tribunal (Tribunal) in Claim Petition No.125/2012, awarding the claimant compensation of Rs.73,55,580.00 together with interest at the rate of 9% per annum for the injuries/disablement suffered by him in a vehicular accident that took place on 30/5/2010.

(3.) Mr. Netravalkar, at the outset, neither contested the factum of the accident nor the finding of rashness and negligence. In fact, Mr. Netravalkar did not contest the liability to pay the compensation. Still, he submitted that the compensation was not just, but the same was excessive and not supported by the evidence on record.