NATIONAL INSURANCE COMPANY LIMITED Vs. PAULRAJ

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed to set aside the Judgment and Decree, dtd. 31/1/2020 in M.C.O.P. Nos. 1019 and 1020 of 2014, passed by the learned Motor Accident Claims Tribunal, Principal District Court, Tirunelveli.

(2.) It is a case of accident, On 18/7/2014 at about 09.00 a.m., the 1st claimant was riding his motor cycle bearing Registration No. TN-74-L-5540 along with his wife and son/deceased Jasper as pillion rider. When the motorcycle reached near Manjankulam on the Kalakadu to Nanguneri main road slowly towards west, at the time a Tempo bearing Registration No. TN-75-D-0024 belonging to one Jebamalai insured with the appellant/insurance company came from the opposite direction in a high speed rashly and negligently hit against the motorcycle and ran away from the spot. In the said accident, the petitioner along with his wife and son fell down on the road and sustained injuries.

(3.) The claimants have filed a petitions in M.C.O.P. Nos. 1019 and 1020 of 2014, on the file of the Motor Accident Claims Tribunal, Principal District Court, Tirunelveli, seeking compensation.