UNTIED INDIA INSURANCE COMPANY LTD Vs. S.RAJKUMAR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the appellant/Insurance Company questioning the impugned award of the Tribunal on the ground of liability.

(2.) The appellant / Insurance Company is the second respondent in MCOP.No.233 of 2013, on the file of the Motor Accidents Claims Tribunal / Principal Sub Court, Mayiladuthurai.

(3.) The first respondent, who is the claimant, has filed the said claim petition claiming a sum of Rs.5,00,000.00 as compensation stating that while he was riding as a pillion rider in the motorcycle bearing Regn.No.TN49 AY 3969, his brother who is the rider /owner of the said two wheeler, drove the same in a rash and negligent manner and dashed against the motorcycle bearing Regn.No.TN31 K 7893 which was coming in the opposite direction and caused the accident. In the said accident, the first respondent sustained grievous injuries and was treated as inpatient in the hospital for nearly 13 days and hence prayed for awarding compensation.