ORIENTAL INSURANCE COMPANY LTD Vs. KAVALJEETSINGH & OTEHRS

JUDGEMENT

(1.) This appeal is by the Insurance Company against the award dated 20.06.2005 passed by XIth Additional M.A.C.T, Indore in Claim Case No.157/2001. For the injuries sustained by the respondent No.1 in an accident occurred on 12.03.1997, learned Claims Tribunal has awarded a total sum of Rs.1,57,800/- with interest payable by respondent No.2 & 3 and the appellant jointly and severally.

(2.) Respondent No.1 undisputedly met with an accident on 12.03.1997 when the truck bearing registration No.KA-01- A-7586, driven by respondent No.3 collided with the motor cycle of the claimant. As a result, he sustained grievous injuries and he was immediately shifted to district hospital, Dhar Road and later on he was shifted to Choitram hospital for treatment.

(3.) Learned counsel for the appellant submitted that he is only aggrieved by the assessment of the future loss of income which according to him is highly exaggerated and without any basis.