UNITED INDIA INSURANCE CO LTD Vs. ALLIMUTHU

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal on hand is preferred against the judgment and decree dated 29.03.2012 passed in M.C.O.P. No.439 of 2010 on the file of the learned Fast Track Judge, Fast Track Court-cum-Motor Accidents Claims Tribunal, Namakkal.

(2.) The accident occurred on 11.12.2009 at about 06.00 P.M., at Arjuna Ghat, Yeotmal Police Station limit, Maharashtra. The Maharashtra State Yeotmal Police registered a case in Crime No.146 of 2009 under Sections 279, 338 and 304(A) of IPC.

(3.) The first respondents-claimant sustained multiple grievous injuries over the body and he had taken treatment and at the time of accident, the first respondent-claimant was aged about 60 years. But in the claim petition, it is stated that he was travelling in the lorry and he was working as a Rig Unit Cookman. The name of the employer has been stated as Sakthi Bore Well Company, Velagoundampatti, Namakkal and the claim petition was filed.