BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. Vs. GANGADHARAN

JUDGEMENT

(1.) CMA No. 1785 of 2024 has been filed to set aside the order and decree passed on dtd. 3/10/2023 made in MCOP NO. 186 of 2018 on the file of the Motor Accidents Claims Tribunal, (III Additional District Court) Villupuram @ Kallakurichi .

(2.) CMA No. 3097 of 2023 has been filed to set aside the order and decree passed on dtd. 3/10/2023 made in MCOP NO. 186 of 2018 on the file of the Motor Accidents Claims Tribunal, (III Additional District Court) Villupuram @ Kallakurichi. For the sake of convenience the parties are denoted as Insurance Company and Claimants.

(3.) On 14/5/2018 at about 00.30 hours while the deceased was travelling in the vehicle bearing registration No. TN 15 T 0006 near kallakurichi bridge at that time the first respondent's driver drove the same in a rash and negligent manner and dashed against the bridge, thereby caused the death of deceased. Thereafter, the claimant filed the petition before the tribunal claimaing compensation and insurance company contested the case by filing counter. After considering the oral and documentary evidence the tribunal awarded compensation. Challenging the award passed by the tribunal both the claimant and the insurance company filed these appeals.