THE ORIENTAL INSURANCE COMPANY LIMITED Vs. S.RADHA

JUDGEMENT

(1.) The award dated 09.12.2002 and made in the claim petition in M.C.O.P.No.1193 of 1999 on the file of the Motor Accident Claims Tribunal (Principal District Judge), Trichy has been challenged in this appeal filed by the Oriental Insurance Company, who is the second respondent in the claim petition.

(2.) Mr.A.K.Baskara Pandian, learned counsel for the appellant Insurance Company has advanced his arguments on the following two grounds:

(3.) It is manifested from the records that on 05.05.1999, when the deceased was awaiting for catching the bus at Junction Circle Bus Stop, Tiruchirappalli, he was knocked down by Van bearing registration number T.N. 51 ­ 3739 belonging to the fifth respondent, which was insured with the appellant insurance company. On account of this sudden impact, the deceased had succumbed to injuries on 26.05.1999, while he was on treatment in Seahorse hospitals at Tiruchirappalli. Previously, he was given first aid treatment at Government Hospital, Tiruchirappalli.