ORIENTAL INSURANCE CO LTD Vs. S RAMESH

JUDGEMENT

(1.) THE above appeal is preferred by the insurance company questioning the award passed by the Tribunal in M. C. O. P. No. 3952 of 1996. The claimant also filed cross-objection, not satisfied with the quantum of compensation fixed by the Tribunal.

(2.) IN the accident that took place on 14. 5. 1995, on the Railway Overbridge of 100 ft. road, North Madras Thermal Power Project leading to Egmore, Madras, the claimant sustained injuries. According to the claimant, while he was travelling in the autorickshaw bearing registration No. TN 04-B 4657 along with his relative Rama-subramaniam (D. S. P.) and Sundaravadi-velu, lorry bearing registration No. MDM 4669 dashed against the said autorickshaw and caused injuries to the claimant.

(3.) THE insurance company had filed a counter statement stating that the place, date, time of accident are not admitted. It is also alleged that it is not true that the accident was due to rash and negligent driving of the vehicle No. MDM 4669. They also questioned the correctness of the quantum claimed by the claimant.