ORIENTAL INSURANCE COMPANY LTD Vs. C RADHAKRISHNAN

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant. In spite of several adjournments, there is no representation for the respondent/claimant.

(2.) This Civil Miscellaneous Appeal is filed by the Insurance Company challenging the quantum as well as the liability.

(3.) The facts of the case under consideration is that on 10.09.2010, at about 5.30 p.m., when the claimant was riding his TVS motorcycle bearing registration No.TN 04 V 7922 along with his grandson near Gandhi statue, Kamarajar Salai, Mylapore, a Santro car bearing registration No.TN 05 AB 8601 proceeding on the same direction dashed the claimant's vehicle rash and negligently causing grievous injury to the claimant. Seeking compensation of Rs.4,50,000/- against the owner of the Santro car and the Insurer of the car, petition before the Motor Accidents Claims Tribunal, Chennai was made.