NATIONAL INSURANCE CO LTD Vs. JAYARAMAN

JUDGEMENT

(1.) This appeal has been filed by the appellant/Insurance company against the award dated 30.09.2005 in M.C.O.P.No.213 of 2002 passed by the Motor Accident Claims Tribunal/the learned Sub-ordinate Judge, Ponneri.

(2.) Shortly stated factual conspectus are as below:

(3.) The claimant filed claim petition, claiming total compensation of Rs.1,00,000/-. The Motor Accident Claims Tribunal held that the accident occurred due to the rash and negligent riding of the motor cyclist and since the motor cycle was insured with the appellant, the owner and the Insurance Company are liable to pay compensation of Rs.70,800/-.