NATIONAL INSURANCE CO. LTD. Vs. C. RAMESH BABU

JUDGEMENT

(1.) These civil miscellaneous appeals arise against the judgment and decree passed by the Motor Accidents Claims Tribunal, Second Judge, Court of Small Causes, Chennai in M.A.C.T.O.P. No. 98 of 2006 on 16.8.2011.

(2.) The appellant in C.M.A. No. 736 of 2012 (hereinafter referred to as 'the insurer') is the insurer of the offending vehicle, while the appellant in C.M.A. No. 859 of 2012 (hereinafter referred to as 'the claimant') is the claimant.

(3.) At about 0800 hours on 12.12.2003, when the claimant tried to cross the road at Dr. Radhakrishnan Salai, Chennai, an autorickshaw bearing registration No. TN 09-J 8643 hit the claimant due to which he sustained grievous injuries. The claimant sought compensation of Rs. 10,00,000.