NATIONAL INSURANCE COMPANY LIMITED Vs. D.SENTHIL KUMAR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the judgment and decree made M.C.O.P.No.104 of 2017, dtd. 25/10/2019, on the file of the Motor Accidents Claims Tribunal/IVth Additional sub-Judge, Madurai.

(2.) Insurance Company is the appellant herein. The claim Petitioner, the first respondent herein, filed a claim petition seeking compensation for the injury sustained on 15/6/2016 at about 10.00 a.m.in Varichiyur-Thatchanenthal Road, near Border Security Force Camp Office, Idayapatti.

(3.) The second respondent before the Tribunal (appellant herein) has filed a counter statement disputing the involvement of the insured vehicle on the ground that there is a considerable delay of 84 days in filing the First Information Report before the Police and without prejudice to the above said contention, also raised a query that the accident has taken place due to the negligence on the part of the claim petitioner alone.