NATIONAL INSURANCE COMPANY LIMITED Vs. MINOR VIGNESH

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award passed in M.C.O.P.No.1926 of 2009 dated 14.09.2012, on the file of the Motor Accident Claims Tribunal (III Additional Sub Court), Trichy.

(2.) The appellant herein is the second respondent, the first respondent herein is the petitioner and the second respondent herein is the first respondent in the claim petition. The first respondent has filed a claim petition in M.C.O.P.No.1926 of 2009, claiming compensation for the injuries sustained by the claimant in an accident that took place on 14.07.2009. The Tribunal has awarded a sum of Rs.7,82,945/- (Rupees Seven Lakhs Eighty Two Thousand Nine Hundred and Forty Five only) as compensation. Against which, the appellant has preferred this appeal.

(3.) A brief substance of the claim petition in M.C.O.P.No.1926 of 2009 is as follows: On 14.07.2009, at 12.45 noon, the minor claimant was travelling in a bus bearing registration No.TN-45-AJ-6969. When the minor claimant was about to get down from the bus, before the conductor gave a whistle, suddenly the driver of the bus moved the vehicle in a rash and negligent manner and the minor claimant fell down from the bus and the back tyre run upon the right leg of the claimant. The claimant was taken to KMC hospital and the claimant claimed a sum of Rs. 6,00,000/- (Rupees Six Lakhs only) as compensation.