NATIONAL INSURANCE CO. LTD. Vs. G. RAMESH

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal arises against the Judgment of the Motor -Accident Claims Tribunal, Chief Judicial Magistrate, Erode, passed in M.C.O.P. No.150 of 2009 on 11.9.2012.

(2.) THE First Respondent is the Claimant. The Second Respondent is the owner of the offending vehicle and the Appellant is the Insurer thereof. At about 15.15 hours, on 25.3.2009, while the Claimant was riding a Motor -cycle, an Auto bearing registration No.TN -33 -AD -4440 driven in a rash and negligent manner, dashed against the Claimant, as a result of which the Claimant sustained grievous injuries. The Claimant claimed Compensation in a sum of Rs.3,50,000/ -.

(3.) ON appreciation of the materials before it, the Tribunal awarded Compensation as follows: (a) Loss of Future Income Rs. 2,55,000 (b) Medical and other allied expenses Rs. 40,000 I Pain and Suffering Rs. 10,000 Rs. 3,05,000 The said sum of Rs.3,05,000/ - was directed to be paid together with interest at 9% per annum from the date of Petition till the date of deposit.