NEW INDIA ASSURANCE CO. LTD Vs. N. SANTHANAM

JUDGEMENT

(1.) These Civil Miscellaneous Appeals arise against the judgment and decree passed by Motor Accidents Claims Tribunal, V Judge, Court of Small causes, Chennai, in MACTOP.No.4044 of 2008 dated 21.03.2011.

(2.) The appellant in C.M.A.No.2103/2011 (hereinafter referred to as the insurer) is the insurer of the offending vehicle, while the appellant in C.M.A.No.2482/2011 (hereinafter referred to as the claimant) is the claimant.

(3.) The claimant was riding pillion on motorcycle bearing registration No. TN-07-AZ-9329, at about 06.40.p.m on 22.03.2006. Such vehicle was insured with the insurer. Owing to rash and negligent driving thereof, the same hit a cyclist resulting in the claimant falling down and sustaining injuries. Claimant sought compensation in a sum of Rs.10,00,000/-.