MANAGER NATIONAL INSURANCE COMPANY LIMITED Vs. G.KARTHIKEYAN

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation awarded by the Tribunal in and by the award dated 18.02.2013 made in MCOP No.198 of 2011 on the file of the Motor Accident Claims Tribunal (Principal Subordinate Judge), Krishnagiri, the second respondent in the claim petition/National Insurance Company has preferred this appeal challenging the liability and quantum of compensation.

(2.) On 01.07.2010 at about 9.30a.m, the claimant/first respondent herein was riding in a Herohonda motorcycle bearing registration No.TN-24- B-6583 and while crossing Basaweswara Circle near Race Course Road, a Tempo bearing registration No.KA-03-C-8378 came in the same direction in a rash and negligent manner dashed against the petitioner and thereby, the claimant sustained grievous injuries and hence, the claimant claimed a sum of Rs.10,00,000/- as compensation.

(3.) The claim petition filed by the claimant was resisted by the second respondent/Insurance Company disputing the age, occupation, income and status of the petitioner and involvement of the vehicle, the manner of the accident and the injuries sustained by the claimant and also disputed the quantum of compensation sought by the claimant.