NATIONAL INSURANCE CO. LTD. Vs. SRINIVASAN AND ORS.

JUDGEMENT

(1.) HEARD Mrs. R. Sreevidhya, learned counsel for the appellant and Mr. P. Thangavel, learned counsel appearing for the 1st respondent.

(2.) AGGRIEVED by the award of the Tribunal dated 16.03.2012 made in M.C.O.P. No. 173 of 2010 on the file of the Motor Accidents Claims Tribunal (Principal Subordinate Judge), Tirupur, the Insurance Company has filed this appeal challenging the same on the question of quantum.

(3.) THE Insurance Company resisted the claim petition before the Tribunal denying the age, avocation and income of the claimant as well the nature of injuries sustained by him and the amount spent towards his medical expenses. It further disputed their liability to pay compensation, as the vehicle in question was not insured with the 3rd respondent herein, viz. Kannadasan. It is their further contention that the narration of the accident is distorted and that there was no negligence on the part of the driver of the Lorry.