NATIONAL INSURANCE CO. LTD. Vs. A. SURESHNATHAN

JUDGEMENT

(1.) CHALLENGING the quantum of compensation awarded by the Motor Accident Claims Tribunal, Fast Track Court I, Chennai, by award and decree dated 31.10.2007 made in M.C.O.P.No.1634 of 2001, the present appeal has been filed by the Insurance Company.

(2.) SINCE the present appeal has been filed only questioning the quantum of compensation awarded by the tribunal, I am not dealing with other aspects of the award of the tribunal.

(3.) THE first respondent is the claimant before the Tribunal. It is the case of the claimant that on 01.11.2000 at about 10.30 a.m., while he was returning to Chennai from Sriperumbudur in his Motor cycle bearing registration No.TN 05 3834, a Tata Sumno car bearing registration No.TN 09F 9797 belonging to the second respondent and insured with the appellant insurance company came in a rash and negligent manner and dashed against the motor cycle, due to which, the claimant sustained the following injuries viz., Ace tabular fracture with posterior dislocation of hip with sciatic nerve injury Grade I fracture Tibia/Fibula right -Right hip joint with posterior dislocation of femoral head. According to him, on account of the injuries sustained by him, he is not in a position to do his normal work. Thus, he made a claim as against the insurance company and the owner of the vehicle insured with the insurance company, claiming a sum of Rs.8,00,000/ - as compensation.