R.Subramanian, J. - (1.) The Insurance Company challenges the award of compensation of Rs.18,10,000/- made in favour of the claimant for the death of her son, aged about 25 years at the time of accident, which took place on 08.05.2013.
(2.) It is the case of the claimant/ first respondent that on 08.05.2013 at about 4.45 p.m, while the deceased was riding his motor cycle bearing registration No.TN-48-P-7994, on the Trichy-Ponmalai Road, the lorry bearing Registration No.TN-59-H-3789, hit against the motor cycle. In the accident, the rider of the motor cycle sustained grievous head injuries and died on the spot. The claimant who is the mother of the deceased, has filed the claim petition seeking a compensation of Rs.25,00,000/-, stating that she has lost her only son in the accident due to the rash and negligent driving of the driver of the lorry.
(3.) The 2nd respondent herein, is the owner of the lorry, insured with the appellant Insurance Company. The 2nd respondent remained ex-parte before the Tribunal. The claim was resisted by the insurance company, denying the grounds raised by the claimant. It was also contended that the compensation claimed is highly excessive.;