NATIONAL INSURANCE COMPANY LIMITED Vs. P PONNUSAMY

JUDGEMENT

(1.) THE above appeal has been filed by the appellant / National Insurance Company Limited against the award and decree made in M.C.O.P.No.551 of 2006, dated 29.07.2008, on the file of the Motor Accidents Claims Tribunal, Chief Judicial Magistrate Court, Salem.

(2.) THE short facts of the case are as follows: On 07.02.2006 the petitioner was proceeding on his bicycle from Ammapalayam to Mookuthipalayam at around 07.00 p.m., when at that time, the first respondent had driven the van bearing Registration No.TN47-A-6188 and coming from the opposite direction and ran over the right foot of the petitioner, as a result, he sustained grievous injuries. Hence, the claimant claimed a sum of Rs.3,00,000/- with interest as compensation.

(3.) ON the side of the claimant three witnesses had been examined and twelve documents were marked. ON the side of the respondent two witnesses had been examined and two documents were marked.