RELIANCE GENERAL INSURANCE COMPANY LTD Vs. RAGINI

JUDGEMENT

(1.) The Insurance Company and the claimant have filed the appeal and cross appeal questioning the award passed by the Motor Accident Claims Tribunal, Tirunelveli, in MCOP No.961/2013, dtd. 22/10/2016.

(2.) The respondents in CMA No.663 of 2017, who were the claimants before the Tribunal, filed a petition seeking for compensation on account of the demise of one Prabhakar in a motor vehicle accident that took place on 21/7/2013 due to the rash and negligent driving of a Tractor, which was insured with the appellant Insurance Company.

(3.) Thc Tribunal, on appreciation of evidence and after considering the claim of compensation made under various heads, passed an award granting a total compensation of Rs.71,18,572.00 along with interest at the rate of 7.5% per annum. Aggrieved by the same, the Insurance company has questioned the award both on the ground of negligence and quantum. The claimants have also filed a cross appeal in CMA(MD) No.856/2022 seeking for enhancement of compensation.