BAJAJ ALLIANZ GENERAL INSURANCEQ Vs. SELMA FERNANDES

JUDGEMENT

(1.) The present appeal is preferred by the appellant against the judgment and award dated 21.07.2009 passed by the Presiding Officer, Motor Accident Claims Tribunal, Salcete,Margao ("Presiding Officer" for short) by which the claim petition filed by the respondent no.1 herein is partly allowed and an amount of Rs. 3,24,750/- (Rupees three lakhs twenty four thousand seven hundred and fifty only) is granted to the respondent no.1 herein together with 9% interest.

(2.) Parties shall hereinafter referred to as per their original status in the claim petition.

(3.) The above appeal is preferred by the respondent no.3 broadly on the ground that the learned Presiding Officer has ignored the fact of the contributory negligence. Secondly, amount of compensation granted to the claimant is disproportionate looking to the nature of the injuries and percentage of permanent disability caused to the claimant and amongst other grounds mentioned in the appeal memo.