NATIONAL INSURANCE CO LTD Vs. SRINIVASAN

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the Insurance Company, who is the second respondent before the Tribunal, as against the quantum of compensation awarded by the Motor Accident Claims Tribunal, Additional District Judge, FTC-5, Tiruppur, in MCOP No.1043 of 2003, dated 30.12.2004.

(2.) THE first respondent has filed the above said petition for compensation of Rs.5,00,000/- for the injuries sustained by him in the accident, dated 02.01.2000.

(3.) THE brief facts, which are necessary for the disposal of the above appeal, are as follows:- On 02.01.2000, at about 12.30 hrs, the claimant was going by a scooter bearing Registration No.TN41 Z 8342 from east to west in the East West NH-47 road near Samraipalayam Pirivu and turned towards south keeping left side of the road and at that time, a car, bearing Registration No.TN57 8888, driven by the its driver, in a rash and negligent manner, dashed against the claimant and due to the said accident, the claimant has sustained grievous injuries at right pedax, left hand, nose, left knee, left leg and injuries all over the body and he was taken to Arun Hospital, Erode, and admitted as inpatient and taken treatment for two months till the date of filing of the petition. At the time of accident, the age of the claimant was 25 years and he was employed with M/s.Jothi Priya Auto Print, Kumaran Road, Tiruppur, and earning Rs.4,200/- per month and inspite of taking treatment, he is unable to do any work and therefore, claimed a compensation of Rs.5,00,000/- from the respondents, who are the owner and insurer of the vehicle i.e., car.