ORIENTAL INSURANCE CO LTD Vs. M PERUMAL

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/third respondent against the Award and Decree, dated 06.08.2004, made in M.C.O.P.No.635 of 2000, on the file of the Motor Accident Claims Tribunal, Fast Track Court No.II, Additional District Court, Salem, awarding a compensation of Rs.50,200/- with 9% interest per annum, from the date of filing petition till the date of payment of compensation.

(2.) AGGRIEVED by the said Award and Decree, the appellant/third respondent has filed the above appeal praying to set aside the award and decree passed by the Tribunal.

(3.) THE said accident, in which two vehicles were involved, hence the claimant had filed a petition for compensation against the owner of the lorry, the Insurance Company and also the State Transport Corporation Ltd., since the bus belongs to the said Corporation. THE claim amount, a sum of Rs.1,50,000/-. At the time of accident, the petitioner's age was 27 years and he was involved in agricultural operations. THE claimant further submitted that he also took treatment at the hospital in Dharmapuri. For the said accident, the second respondent ie.the owner of the lorry and the third respondent, the insurer of the lorry and State Transport Corporation are responsible for the said accident. As such, all the three respondents are jointly and severally liable to pay compensation to the petitioner.