NATIONAL INSURANCE CO.LTD., Vs. MADAMMAL

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award dated 13.06.2014, made in M.C.O.P. No. 698 of 2004, on the file of the Sub Court, (Motor Accident Claims Tribunal), Dharmapuri.

(2.) The appellant is the 2nd respondent in M.C.O.P. No. 698 of 2004, on the file of the Sub Court, (Motor Accident Claims Tribunal), Dharmapuri. The 1st respondent who is the claimant filed the said claim petition, claiming a sum of Rs.5,00,000/- as compensation for the injuries sustained by her in the accident that took place on 03.04.2004.

(3.) According to the 1st respondent, on the date of accident viz., 03.04.2004, when the 1st respondent was slowly carrying water and walking to her house near Alliyoor bus stop, driver of the Lorry bearing Registration No. TN-D-8595, belonging to the 2 nd respondent, drove the vehicle in a rash and negligent manner without following the rules of the road and dashed against the 1st respondent and further dashed against a standing tamarind tree on the road side and caused accident. In the accident, the 1st respondent sustained injuries and has taken treatment in the Government Head Quarters Hospital, Dharmapuri. The 1st respondent filed the present claim petition, claiming compensation for the injuries sustained in the accident.