UNITED INDIA INSURANCE CO. LTD Vs. D. MANI

JUDGEMENT

(1.) The matter is heard through "Video Conferencing". This Civil Miscellaneous Appeal has been filed by the appellantInsurance Company against the judgment and decree dated 07.03.2012, made in M.C.O.P. No.4638 of 2008, on the file of the Sub Court, (Motor Accident Claims Tribunal), Mettur.

(2.) The appellant is the 2 nd respondent in M.C.O.P. No.4638 of 2008, on the file of the Sub Court, (Motor Accident Claims Tribunal), Mettur. The 1 st respondent/claimant filed the said claim petition, claiming a sum of Rs.7,50,000/- as compensation for the injuries sustained by him in the accident that took place on 03.08.2008.

(3.) According to the 1st respondent, on the date of accident, when he was sitting on the left extreme side of the Ajees Mohamed Ghouse Street, the rider of the Motorcycle bearing Registration No. TN-03-A-8552 belonging to the 2 nd respondent drove the same in a rash and negligent manner and dashed against the 1 st respondent and caused the accident. The accident occurred due to rash and negligent riding by the rider of the Motorcycle belonging to the 2 nd respondent. In the accident, the 1 st respondent suffered multiple and grievous injuries. For the injuries suffered by him, the 1 st respondent claimed compensation against the 2 nd respondent and appellant, as owner and insurer of the offending vehicle.