NEW INDIA ASSURANCE COMPANY LIMITED Vs. PREMADASAN

JUDGEMENT

(1.) By consent, the Appeal itself is taken up for final disposal.

(2.) Mr.B. Saravanan, learned Counsel, takes notice on behalf of the first Respondent. No notice is ordered to Respondents 2 and 3 as this order will not be prejudicial to their interest.

(3.) The first Respondent is the claimant in M.C.O.P. No. 359 of 2006 on the file of the Motor Accident Claims Tribunal/Chief Judicial Magistrate Court, Karur. He filed the same claiming compensation for the loss sustained by him on account of the injuries sustained in a motor vehicle accident happened on 17.9.2002 nearVaiyapuri Nagar Bus-Stop on the Karur-Coimbatore Main Road in Karur Town involving the vehicle bearing Regn. No. T.N.47-F-9670 belonging to the third Respondent. The second Respondent was the driver of the vehicle at the time of the accident. A sum of Rs. 20 lakhs was claimed as compensation. The Tribunal, however, passed an award for a sum of Rs. 14,67,000/-. Challenging the same, the Appellant is before this Court with this Appeal.