NATIONAL INSURANCE CO LTD Vs. ARUMUGAM

JUDGEMENT

(1.) THE Insurance Company, which is the second respondent in M.A.C.T.O.P.No.324 of 2004 on the file of the Motor Accident Claims Tribunal, Additional District and Sessions Judge, Fast Track Court No.II, Ranipet has filed the above appeal being aggrieved by the award, dated 29.5.2006 awarding a total compensation of Rs.25000/- to the first respondent herein in respect of the injuries sustained by him in a road accident involving a van earning Registration No.TAL 1155 which was insured with the appellant.

(2.) THE case of the claimant before the Tribunal was that while he was traveling in the van bearing Registration No.TAL 1155 as a load man at 11.30 a.m. on 4.2.1995 which was proceeding near Perumpulipakkam in the M.C. Road the van dashed against the bus stationed at the Bus stand and in the accident, the claimant suffered with multiple injuries. THE claimant claimed a sum of Rs.3.00 lakhs as compensation.

(3.) BEFORE the Tribunal, on the side of the claimant, the claimant was examined as P.W.1 and the doctor was examined as P.W.2 and Exs.P1 to P6 have been marked. On the side of the respondents R.W.1 has been examined and Exs.R1 and R2 were marked.