A SRIDHAR Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and Order passed by the High Court of Madras, Chennai in Civil Miscellaneous Appeal No. 1779 of 2002, wherein, the Court has allowed the appeal of the Insurance Company and reduced the compensation awarded by the Motor Accident Claims Tribunal, Chennai (for short, "the Tribunal") from Rs. 1,60,000/- to Rs. 25,000/- under Section 140 of the Motor Vehicles Act, 1988 (hereinafter referred to as, "the Act").

(3.) In the Claim Petition filed under Section 166 of the Act, the Appellant has stated that on 14.01.1998, at about 7.10 PM, while he was riding the motor cycle along with a pillion rider, the vehicle met with an accident due to oil spill on the road and suffered grievous injuries. Since the vehicle is insured with the Respondent-Insurance Company, he is entitled for compensation of Rs. 6,00,000/- (Rupees Six Lakhs) as general damages/compensation.