NEW INDIA ASSURANCE CO. LTD Vs. CHENNIAPPAN

JUDGEMENT

(1.) The Insurance Company is the appellant in this appeal. It is aggrieved by the impugned Judgment and Decree dtd. 22/11/2006 passed by the Motor Accident Claims Tribunal, Dharapuram (Fast Track Court No.3, Dharapuram, Erode District / Additional District and Sessions Judge) in M.A.C.T.O.P.No.250 of 2004.

(2.) By the impugned Judgment and Decree, the Tribunal has awarded a sum of Rs.78,100.00 as compensation together with interest 7.5% per annum from the date of claim petition till the date of deposit to the 1st respondent/claimant who met with an accident on 18/2/2001 when he was riding a Moped bearing registration number T.B.P.6390.

(3.) According to the 1st respondent / claimant, when he was riding the aforesaid Moped, a Motorcycle bearing registration number T.C.G.1120 driven by its driver in a rash and negligent came from the opposite direction and dashed against the Moped driven by the 1st respondent/claimant, as a result of which, the he sustained the following injuries:-