CHOLAMANDALAM Vs. BHURI

JUDGEMENT

(1.) This appeal is directed against the judgment and award dtd. 3/5/2019 passed by Motor Accident Claims Tribunal - I, Jodhpur, whereby, the Tribunal has awarded a sum of Rs.10,60,792.00 alongwith interest @ 9% per annum from the date of application i.e. 30/8/2014.

(2.) The application for compensation was filed inter alia with the submissions that one - Kojaram was riding on a motorcycle on 30/5/2014, when the offending vehicle struck him from behind resulting in the deceased suffering grievous injuries, to which he ultimately succumbed. It is claimed that the deceased - Kojaram was aged 25 years, was a workman and used to earn Rs.15,000.00per month, based on the said submissions, compensation to the tune of Rs.1,09,58,000.00 was claimed. The matter proceeded ex-parte against the driver and owners of the vehicle.

(3.) The appellant - Insurance Company filed its reply and contested the claim.