SBI GENERAL INSURANCE COMPANY LTD. Vs. TAMIZHALAGAN

JUDGEMENT

(1.) The insurance company, challenging the liability, has filed this Civil Miscellaneous Appeal against the award passed in M.C.O.P. No. 181 of 2023 on the file of the Motor Accident Claims Tribunal, Sub Judge, Tiruchirappalli.

(2.) The first respondent in this appeal had filed M.C.O.P. No. 181 of 2023, claiming a compensation of ?20,00,000/- for the injuries sustained by him in a road accident that occurred on 30/1/2023 at about 6.30 p.m. on Thanjavur Road, near Kalaignar Nagar, opposite to the Colour Shop, Tiruchirappalli.

(3.) On 31/1/2023, at about 6.30 p.m., when the claimant was waiting to cross the ThanjavurTiruchirappalli Main Road near Kalaignar Nagar, opposite to the Colour Shop at Thiruverumbur, the two-wheeler bearing Registration No. TN-81-AZ-3490, ridden by the first respondent and insured with the appellant insurance company, was driven in a rash and negligent manner and dashed against the claimant. As a result, the claimant sustained multiple injuries, with a fracture of the left leg and third rib. He was immediately admitted in the hospital for treatment, and the jurisdictional police registered a case in connection with the said accident. After receiving treatment for the injuries sustained in the said accident, the claimant filed a petition before the Motor Accident Claims Tribunal in M.C.O.P. No. 181 of 2023, claiming a sum of Rs.20,00,000.00 as compensation for the injuries, pain, and sufferings caused due to the accident.