NEW INDIA ASSURANCE COMPANY LTD. Vs. SANTHANA KRISHNAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the judgment and decree passed in M.C.O.P.No.284 of 2014 dated 02.12.2015 on the file of the Special Subordinate Judge, Tanjore.

(2.) The appellant herein is the second respondent, the first respondent herein is the claimant and the second respondent herein is the first respondent in the claim petition. The claimant has filed a claim petition in M.C.O.P.No.284 of 2014, claiming compensation for the injuries sustained by the claimant, in an accident that took place on 08.04.2013. The Tribunal has awarded a sum of Rs.92,272/- (Rupees Ninety Two Thousand Two Hundred and Seventy Two only) as compensation. Against which, the appellant has filed the present appeal.

(3.) A brief substance of the claim petition in M.C.O.P.No.284 of 2014 is as follows: On 08.04.2013, the claimant travelled as a pillion rider in a two wheeler bearing registration No.TN-49-H-0988. The rider of the two wheeler drove the vehicle in a rash and negligent manner, dashed against a Bolero jeep bearing registration No.TN-19-G-0037. The claimant sustained injuries and he claimed a sum of Rs.5,00,000/- (Rupees Five Lakhs only) as compensation.