NATIONAL INSURANCE CO LTD Vs. MUNIESWARAN

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal has been filed by the appellant/fourth respondent against the Award and Decree, dated 16.08.2007, made in M.C.O.P.No.213 of 2005, on the file of the Motor Accident Claims Tribunal, Additional District Judge, Fast Track Court No.IV, Tirupur, Coimbatore District, awarding a compensation of Rs.2,20,000/- with 7.5% 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/fourth respondent, the National Insurance Co., Ltd., Coimbatore, has filed the above appeal praying to set aside the award and decree passed by the Tribunal.

(3.) The short facts of the case are as follows: On 23.07.2004, at about 17.00 hours, the petitioner was going by a Maruti Van, bearing registration No.TN43 3575, from west to east, in the east west Mettupalayam Road and when it was near Alamaram bus stop, the said Maruti Van was driven rashly and negligently by its driver, working under the first respondent, without adhering to traffic rules and regulations and dashed the Maruti Van against the Car bearing registration No.TN40 3893, coming on the opposite direction, which was also driven rashly and negligently by its driver, working under the third respondent.