NATIONAL INSURANCE COMPANY LIMITED Vs. K. KANNAN

JUDGEMENT

(1.) The Civil Miscellaneous Appeal has been filed under Section 173 of Motor Vehicle Act, 1988, challenged the award dated 11.02.2015, made in M.C.O.P.No.1176 of 2012, passed by the Motor Accidents Claims Tribunal/IV Additional District Judge, Madurai.

(2.) The Insurer, who was made liable to pay compensation of Rs.2,63,683/- with interest at 7.5% per annum to the claimant, who suffered injuries, consequent to an accident occurred on 25.04.2012, involving two motor cycles bearing Registration Nos.TN 59 AJ 7320 (Hero Honda) and TN 65 B 1829 (TVS Suzuki), which was owned by the second respondent/first respondent and insured with the appellant, challenged the liability mulcted on it.

(3.) The Appellant/Insurer has fairly conceded that they have not challenged the negligence aspect and the finding of the tribunal that the rider of TVS Suzuki two wheeler was at fault. But they have challenged the quantum of compensation arrived at by the tribunal and more particularly, the application of multiplier method adopted by the tribunal.