UNITED INDIA INSURANCE CO. LTD. Vs. C.KUMAR

JUDGEMENT

(1.) This matter is heard through "Video-Conferencing". This Civil Miscellaneous Appeal has been filed by the appellant/Insurance Company challenging the award dated 07.11.2013 made in M.C.O.P.No.1411 of 2013 on the file of Motor Accident Claims Tribunal, Special Sub Court, Tirupatthur, Vellore District.

(2.) The appellant/Insurance Company is the 2nd respondent in M.C.O.P.No.1411 of 2013 on the file of Motor Accident Claims Tribunal, Special Sub Court, Tirupatthur, Vellore District. The 1st respondent filed the said claim petition claiming a sum of Rs.7,00,000/- as compensation for the injuries sustained by him in the accident that took place on 18.01.2009.

(3.) According to the 1st respondent, on the date of accident i.e., on 18.01.2009 at 13.20 hours, while he was riding in his Hero Honda Splendor Plus motorcycle bearing Registration No.TN-23-BY-0778 from Vaniyambadi to Jolarpettai Main Road towards Jolarpettai Junction, near S.Kodiyur School, the rider of the TVS Suzuki motorcycle bearing Registration No.TN29-Z-2264 viz., S.Kumar, rode the same in a rash and negligent manner, suddenly slow down his motorcycle and tried to turn, due to which, hit the motorcycle driven by the 1st respondent and thus, the accident has occurred. In the accident, the 1st respondent sustained grievous injuries all over the body. Therefore, the 1st respondent has filed the above claim petition claiming compensation against the 2nd respondent and the appellant/Insurance Company.