ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LTD Vs. BALA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award passed in M.C.O.P.No.84 of 2011 dtd. 26/11/2012, on the file of the Motor Accident Claims Tribunal, Sub Judge, Paramakudi.

(2.) The appellant herein is the second respondent, the first respondent herein is the petitioner and the third respondent herein is the first respondent in the claim petition. The first respondent herein has filed a claim petition in M.C.O.P.No.84 of 2011, claiming compensation for the injuries sustained by the claimant, in an accident that took place on 9/12/2009. The Tribunal has awarded a sum of Rs.2,66,827.00 (Rupees Two Lakhs Sixty Six Thousand Eight Hundred and Twenty Seven only) as compensation. Against which, the appellant has preferred this appeal.

(3.) A brief substance of the claim petition in M.C.O.P.No.84 of 2011 is as follows: On 9/12/2009, when the petitioner was riding his Hero Honda vehicle along the Madurai-Kamuthi main road near S.S.Pandiyan Company, a JCB bearing registration No.TN-64-H-0243 driven by its driver came in a rash and negligent manner and dashed against the petitioner. The petitioner was admitted in Kamuthi Government Hospital and then he was admitted in Madurai Meenakshi Mission Hospital. The petitioner has claimed a sum of Rs.7,00,000.00 (Rupees Seven Lakhs only) as compensation.