DIVISIONAL MANAGER Vs. KARTHIKEYAN

JUDGEMENT

(1.) The three Civil Miscellaneous Appeals under consideration are preferred by the Insurance Company against the award passed by the Tribunal in the joint trial of M.C.O.P Nos.243, 244 and 247 of 2015. In these appeals, the award is assailed both on liability as well as the quantum of compensation fixed by the tribunal.

(2.) The brief facts of the case:-

(3.) The F.I.R marked as Ex.P-1, states that, when the defacto complainant Ramakrishnan was returning from Thirvannamalai along with his wife to his home at Chengam in his Tata India car, the driver of the Maruti Esteem coming from the opposite direction rash and negligently dashed on the left side of his car. In the accident, he and his wife sustained injuries and taken to Chengam Government Hospital for treatment. Based on his statement, attributing rash and negligence against the Maruti Esteem car driver, a case was registered against the driver of the Maruti Esteem car for offences under Sections 279 and 337 of I.P.C under Crime No.119/2014.