NATIONAL INSURANCE CO LTD Vs. MANI

JUDGEMENT

(1.)

(2.) THE short facts of the case are as follows:- On 20.08.2005, at around 06.45 a.m., the petitioner was proceeding in a mini tempo vehicle bearing Registration No.TN55-H-1246 from Tiruchengode to Vellore Main Road. At that time, the first respondent's tempo bearing Registration No.TN41-2287, driven by its driver in a reckless manner, hit against the petitioner's vehicle. In the result, he had sustained grievous injuries including bone fractures. Hence, the claim petition has been filed against the respondents for compensation of a sum of Rs.3,00,000/- with interest.

(3.) ON the averments of both parties, the Tribunal had framed two issues for consideration, namely;