ORIENTAL INSURANCE COMPANY LIMITED Vs. MEENAKSHI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant against the award made in M.C.O.P.No.82 of 2004 dated 31.10.2007, on the file of the Motor Accident Claims Tribunal, District Judge, Sivagangai.

(2.) The tractor with a trailer of the second respondent was insured with the appellant Insurance Company. The first respondent travelled on the mudguard of the tractor on 24.11.2002. According to the first respondent, the driver of the tractor drove the tractor rashly and negligently and she fell down due to the same and the left front wheel of the trailer ran over the hip of the first respondent. She received grievous injuries and suffered 48% permanent partial disability. She was a coolie employed to load and unload the waste that was carried in the trailer. She filed M.C.O.P.No.82 of 2004 claiming Rs.2,00,000/- as compensation. The Tribunal passed an award dated 31.10.2007 granting Rs.60,000/- with 7.5% interest and costs.

(3.) Heard Mr.K.Bhaskaran, learned Counsel for the appellant and Mr.J.Karthik for Mr.R.Subramanian, learned Counsel for the first respondent.