NATIONAL INSURANCE COMPANY LIMITED KOVILPATTI Vs. G ARUMUGAM

JUDGEMENT

(1.) The appellant is the Insurance Company. A two-wheeler, namely, TVS 50 Moped, of the second respondent was insured with the appellant. The second respondent rode the moped and hit the first respondent cyclist on 25.10.1996 and caused grievous injuries. Due to the accident, the first respondent suffered fracture at the right leg. The first respondent filed M.C.O.P. No. 37 of 1997, on the file of the Motor Accident Claims Tribunal(Sub-Court),Tuticorin, claiming a compensation of Rs. 1 lakh.

(2.) The Motor Accident Claims Tribunal(Sub-Court), Tuticorin, passed an order on 05.09.2002, granting a sum of Rs. 56,500/- as compensation, with interest at 9% and costs. The appeal is against the said order.

(3.) Heard the learned Counsel appearing on the appellant as well as the first respondent. The second respondent remained ex-parte before the Tribunal and here again, there is no representation.