NEW INDIA ASSURANCECOMPANY LIMITED Vs. SANKAR AND ORS

JUDGEMENT

(1.) The New India Assurance Company is on appeal challenging the award dated 23.2.2001 passed in M.C.O.P.No.111 of 1999 on the file of the Motor Accidents Claims Tribunal (Principal District Judge), Pudukkottai.

(2.) It is a case of injury. The facts of the case briefly is as follows:- The accident in this case happened on 24.5.1998. The claimant, aged 38 years, working as Driver in a private company, was riding in his bicycle. He was hit by the motorcycle driven by its rider in a rash and negligent manner. In that accident, the claimant suffered injuries on his back and bone fracture on his wrist. He filed a claim for compensation in a sum of Rs.2,00,000/- stating that he was earning a sum of Rs.2,500/- per month at the time of accident.

(3.) In support of the claim, the injured claimant was examined as P.W.1 and Dr.Ravikumar as P.W.2. Exs.P-1 to P-5 were marked, the details of which are as follows:-