ORIENTAL INSURANCE COMPANY LIMITED Vs. TMT ANGAMMAL

JUDGEMENT

(1.) Challenge made in this appeal is to the award, dated 18.12.2012 made in MCOP No.157 of 2010 on the file of Motor Accident Claims Tribunal (Sub Court), Palani. Pending appeal, the Appellant Insurance Company filed MP(MD)No.4 of 2014 to receive the documents and to mark the documents as Exs.R1 to R6 in MCOP No.157 of 2010 on the file of the Motor Accident Claims Tribunal (Sub Court), Palani and also filed CMP(MD)No.2439 of 2021 to receive the Additional Written Statement in MCOP No.157 of 2010 on the file of the Motor Accident Claims Tribunal (Sub Court), Palani.

(2.) Since the matter arises out of the MCOP NO.157 of 2010, the Miscellaneous Petitions were heard along with this appeal and disposed of along with this appeal by a common order.

(3.) The facts of the case are that on 18.05.2010, while the deceased Krishna Reddy was riding his Hero Honda motor cycle in Palany-Udumalai main road near Thalai Kanmal, the Mahendra Van KL-36-A-5546 came in a rash and negligent manner from the opposite direction and dashed against the deceased. Due to the accident, Krishna Reddy succumbed to injuries. The legal heirs of the deceased filed a claim petition seeking compensation of Rs. 10,00,000/- on the ground that the offending vehicle caused the accident.