RELIANCE GENERAL INSURANCE CO. LTD. Vs. KADIM

JUDGEMENT

(1.) Heard.

(2.) This First Appeal From Order has been filed under Section 170 Motor Vehicles Act against the judgment and award dated 31.3.2014 passed in Motor Accident Claim Petition No. 459 of 2011; Kadim and another Vs. Hakim Ali and others whereby an amount to the tune of Rs. 4,85,000/- along with 7% simple interest has awarded as compensation to the claimants and against the appellant-insurance company.

(3.) As per brief facts of the case, Kadim, claimant no 1, is minor son of Abdul Rehman, claimant no. 2. On 15.10.2011, Kadim while coming on foot met with an accident with Dumper bearing registration no. HP 26A/0712, it was being driven rashly and negligently by its driver. The injured, Kadim, had suffered serious injuries and his right leg was crushed by the Dumper due to which his right leg after knee was amputated. It is alleged that at the time of accident the injured was aged about 15 years. He was involved in work of selling milk of goats. Due to sickness of his father, he used to look after the business of goats and he used to graze his goats in the jungle. Due to injuries, the business has been affected and his income has reduced. Injured, Kadim, has become 90% handicapped.