CHAIRMAN & MANAGING DIRECTOR Vs. RAJINI

JUDGEMENT

(1.) This appeal has been filed challenging the Award dated 31.01.2008 passed by the Motor Accident Claims Tribunal (Fast Track Court No.2), Chennai in MCOP.No.3714 of 2002.

(2.) The Appellant is the insurance company. The first respondent sustained injuries as a result of an accident caused by a vehicle bearing registration No.TN01 6682 owned by the second respondent and insured with the Appellant. The case of the claimant before the Tribunal was that he was a pillion rider in the insured vehicle and due to the rash and negligent driving by the rider of the insured vehicle bearing registration No.TN01 6682, the accident had happened resulting in the injury sustained by the first respondent. It is his case that the second respondent who is the owner and rider of the insured vehicle suddenly applied brake and due to the sudden brake, he fell down from the vehicle resulting in injuries sustained by him. The first respondent preferred a claim before the Motor Accident Claims Tribunal for the injuries as a result of the accident sustained by him seeking compensation from the insurer as well as from the owner of the vehicle.

(3.) The Motor Accident Claims Tribunal by its award dated 31.01.2008 passed in MCOP.No.3714 of 2002 directed the Appellant insurance company to pay a sum of Rs.1,61,600/- together with interest and costs.