NATIONAL INSURANCE CO. LTD. Vs. R.K. JAIN

JUDGEMENT

(1.) THESE two appeals (M.A.C. Appeal No. 346 of 2010 and M.A.C. Appeal No. 279 of 2011) arise out of a judgment dated 22.3.2010 passed by the Motor Accidents Claims Tribunal ('the Claims Tribunal') whereby a compensation of Rs. 3,03,883 along with interest at the rate of 8 per cent per annum was awarded in favour of R.K. Jain who suffered injuries in a motor accident which occurred on 21.7.1999.

(2.) FOR the sake of convenience, the appellant National Insurance Co. Ltd. (the appellant in M.A.C. Appeal No. 346 of 2010) shall be referred to as 'the insurance company', whereas the cross -objectionist (M.A.C. Appeal No. 279 of 2011) shall be referred to as 'the claimant'.

(3.) ON appreciation of the evidence, the Claims Tribunal opined that the accident was caused because of rash and negligent driving of the truck by the respondent No. 2. The Claims Tribunal awarded a compensation of Rs. 3,03,883, which is tabulated hereunder: <FRM>JUDGEMENT_2609_ACJ_2013.htm</FRM>