NATIONAL INSURANCE CO. LTD. Vs. ALAGESAN

JUDGEMENT

(1.) This appeal was heard through the Video Conferencing

(2.) The first respondent sustained injuries on 15.11.2005 as a result of an accident caused by a vehicle, owned by the second respondent and insured with the appellant. He preferred a claim before the Motor Accidents Claims Tribunal (Sub Court), Mannargudi in MCOP No.5 of 2006 seeking compensation for the injuries sustained by him.

(3.) The Motor Accidents Claims Tribunal, (Sub Court), Mannargudi under the impugned award directed the appellant / Insurance Company to pay the first respondent / claimant a compensation of Rs.2,80,000/- together with interests and costs.