IFFCO TOKIO GENERAL INSURANCE COMPANY LIMITED Vs. VENKATESH

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant/Insurance Company challenging the award dtd. 5/7/2019 made in M.C.O.P.No.401 of 2018 on the file of Motor Accident Claims Tribunal, Additional District Court, Hosur.

(2.) The appellant/Insurance Company is the 2 nd respondent in M.C.O.P.No.401 of 2018 on the file of Motor Accident Claims Tribunal, Additional District Court, Hosur. The 1 st respondent filed the said claim petition claiming a sum of Rs.20,00,000.00 as compensation for the injuries sustained by him in the accident that took place on 19/12/2017.

(3.) According to the 1 st respondent, while he was riding in his motorcycle on Shoolagiri " Krishnagiri road, Maruti Suzuki Omni Van belonging to the 2 nd respondent driven by its driver in a rash and negligent manner, dashed against the 1 st respondent and caused the and C.M.P.No.28036 of 2019 accident. In the accident, he sustained injuries and therefore, he filed the above claim petition.