NATIONAL INSURANCE CO., LIMITED Vs. BALAMMAL

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is directed against the award passed in M.C.O.P.No.230 of 2013, dtd. 27/3/2015 on the file of the Motor Accident Claims Tribunal/Principal Sub Judge/Full Additional Charge, Karur.

(2.) The appellant/Insurer, who was made liable to pay compensation of Rs.1,86,500.00 with interest at 7.5% per annum to the first respondent/claimant for the disability suffered, consequent to an accident occurred on 8/8/2012, challenged the liability mulcted on it.

(3.) The case of the claimant is that on 8/8/2012, when the injured was standing on the left side of Karur - Salem NH-7 near Manmangalam Bus Stop, a Hero Honda Motor cycle bearing Registration No.TN-47- AB-7471, which came in a rash and negligent manner dashed against the injured/claimant, that the accident was occurred only due to the rash and negligent driving of the two wheeler and that since the two wheeler owned by the second respondent, was insured with the appellant at the time of accident, both are jointly and severally liable to pay compensation.