UNITED INDIA INSURANCE COMPANY LIMITED Vs. S. SRIDHAR

JUDGEMENT

(1.) C.M.A.(MD)No.235 of 2012 has been filed against the award, dtd. 29/4/2011, made in M.C.O.P.No.387 of 2005, on the file of the Motor Accident Claims Tribunal - I Additional Subordinate Judge, Tiruchirappalli. 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 original M.C.O.P. Petition.

(2.) C.M.A.(MD)No.236 of 2012 has been filed against the award, dtd. 29/4/2011, made in M.C.O.P.No.797 of 2005, on the file of the Motor Accident Claims Tribunal - I Additional Subordinate Judge, Tiruchirappalli. 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 original M.C.O.P. Petition.

(3.) Brief substance of the claim petition in M.C.O.P.No.387 of 2005 is as follows: On 26/7/2004, at about 11.30 pm., while the petitioner / Sridhar was riding a two wheeler-TVS Champ with one Babu as a pillion rider along the Trichy Bharathidhasan road, in a slow and steady manner, observing the road Rules, a Yamaha, motor bike bearing Registration No.TN-45-R-4111 came from the opposite direction in a rash and negligent manner, dashed against the TVS Champ. The petitioner sustained injuries and his right leg toes were fractured and that the second toe was removed. He sustained fracture in the shoulder and sustained multiple injuries. He claimed a sum of Rs.1,80,000.00 as compensation.