ORIENTAL INSURANCE CO LTD Vs. MOHAN LAL

JUDGEMENT

(1.) MOHAN Lal, a Naik in the Indian Army, was travelling on his Motor Cycle along with his wife from Udhampur to Jammu on 11 -12 -2000, when Amarjit Sharma, the driver of vehicle No.JK -O2J -7387, while driving the vehicle rashly and negligently, lost control of the vehicle and hit the petitioner and his wife on the Motor Cycle. This accident resulted in severe head injury besides fracture of both bones of right forearms. This accident disabled Mohan Lal to such an extent that he had to lose his service on disability pension as a case of permanent disability of 100%. He claimed an amount of Rs.71 lacs as compensation for his mental and physical sufferings for rest of his life and for incurring expenses, which were required to be met in engaging servants and requisite infrastructure needed in sustaining such type of patient who was diagnosed as a case of paraplegia.

(2.) APPELLANT -Insurance Company, contested the claim of Mohan Lal on merits, but did not lead any evidence as against the one led by the claimant. On the basis of evidence led by the claimant, the Motor Accidents Claims Tribunal, Jammu, awarded an amount of Rs.13,80,400/ - in favour of the claimant.

(3.) THE Appellant -Insurance Company has come up in appeal to this Court.