UNITED INDIA INSURANCE CO. LTD. Vs. G.SANTHAKUMARI

JUDGEMENT

(1.) This appeal has been filed by the Appellant / Insurance Company challenging the award dated 20.01.2010 passed by the Motor Accidents Claims Tribunal, VI Judge, Court of Small Causes, Chennai, directing the Appellant / Insurance Company to pay a sum of Rs.56,170/- towards compensation to the first respondent / claimant, as a result of the accident.

(2.) On 11.03.2007, when the first respondent / claimant was travelling as a pillion rider in a Motor cycle bearing Registration No.TN 01 Y 0069, he was hit by another Motor cycle bearing Registration No.TN 02 X 7859 coming from the opposite direction at M.M.D.A. Water Tank road, Arumbakkam, Chennai. As a result of the said accident, the first respondent sustained injuries. According to the first respondent, the accident happened only due to the rash and negligent driving by the rider of the Motor cycle bearing Registration No.TN 02 X 7859, which is owned by the second respondent and insured with the appellant.

(3.) The first respondent preferred a claim before the Motor Accidents Claims Tribunal, VI Judge, Court of Small Causes, Chennai in MCOP No.1696 of 2007 seeking compensation for the injuries sustained by her, as a result of the said accident.