M MOHAN Vs. D KUMUDHA

JUDGEMENT

(1.) This case was heard through Video Conferencing This appeal has been filed by the Insurance Company challenging the award dated 14.05.2010 passed by the Motor Accidents Claims Tribunal, (Additional District and Sessions Judge (Fast Track Court), Vellore in MCOP No.279 of 2007.

(2.) The appellant / claimant sustained injuries on 06.02.2005 as a result of an accident caused by an auto rickshaw bearing Registration No.TN 04 D 5374, owned by the first respondent and insured with the second respondent. He preferred a claim before the Motor Accidents Claims Tribunal, (Additional District and Sessions Judge (Fast Track Court), Vellore in MCOP No.279 of 2007 seeking compensation of Rs.3,00,000/- for the injuries sustained by him.

(3.) The Motor Accidents Claims Tribunal, (Additional District and Sessions Judge (Fast Track Court), Vellore by its award dated 14.05.2010 directed the first respondent to pay the appellant / claimant a compensation of Rs.97,000/- together with interests and costs as detailed hereunder :-