NEW INDIA ASSURANCE CO. LTD Vs. R. RAMANNA

JUDGEMENT

(1.) This appeal is filed by the Insurance Company as against the Award dtd. 30/7/2014 made in M.C.O.P.No.3351 of 2009 on the file of the Motor Accidents Claims Tribunal (Vth Court of Small Causes), Chennai.

(2.) The first respondent in this appeal is the claimant before the Tribunal. According to the first respondent/claimant, he along with two other persons, by name Rajagopal and Eronimus, travelled in a Bolero Car bearing Registration No.TN.09.AQ.4467 on 17/4/2019. While so travelling, at about 14.40 hours, a private bus bearing Registration No.TN-67-F-3399 belonging to the second respondent herein and insured with the appellant/Insurance Company, came in a rash and negligent manner and hit the car and thus, caused the accident. In the said accident, all the three who were travelling in the said car, had sustained injuries. Hence, three separate claim petitions have been filed before the Tribunal, claiming compensation by the respective injured-victims. The first respondent herein filed M.C.O.P.No.3351 of 2009 claiming compensation of Rs.2,80,00,000.00.

(3.) The claim petition was resisted by the Insurance Company by filing detailed counter statement, denying the age, occupation, etc., of the claimant/injured.