NEW INDIA ASSURANCE CO. LTD. Vs. D.SUBBURAYAN

JUDGEMENT

(1.) Heard the Learned Counsel for the appellant and the Learned Counsel for the Respondent No.1.

(2.) The Appeal is filed by the Insurance Company, which is aggrieved by the award passed by the Motor Accidents Claims Tribunal, Chennai.

(3.) The respondent/claimant met with an accident on 17.12.2010 while crossing the road near Jayanthi Theatre, Nandambakkam, Chennai. He was admitted in the hospital and treated for two days. Claiming that, he took native treatment at Puttur, filed petition claiming Rs.2,00,000/- as compensation against the car owner and the insurer of the car, which hit him while crossing the MountPoonamallee Road.