NATIONAL INSURANCE CO.LTD Vs. GOPI

JUDGEMENT

(1.) The appeal is heard through video conferencing.

(2.) Challenging the quantum of compensation awarded by the Motor Accident Claims Tribunal/Additional District Judge, Namakkal in MCOP.No.732 of 2012, dated 17.12.2013, the present appeal has been filed by the National Insurance Co. Ltd.

(3.) It is the case of the first respondent/claimant that, on 28.05.2012 at about 7.30 am, he was riding his two wheeler bearing Registration No.TN 28- AH-7011 from North to South direction on the left side of Namakkal to Trichy Main Road. While he was nearing M.Mettupatti, a Tipper Lorry bearing Registration No.TN 52-B-5047 belonging to the second respondent, insured with the appellant/National Insurance Company, driven by its driver, came in a rash and negligent manner and dashed against the claimant. Subsequently, another Lorry from the opposite direction bearing Registration No.TN-28-AF-8091, belonging to the third respondent and insured with the fourth respondent, ran over the claimant's Bike. Due to the impact, claimant suffered severe injuries. Immediately, he was admitted in M.M.Hospital, Namakkal and skin grafting was done and still he is taking treatment as an out-patient.