ORIENTAL INSURANCE COMPANY LIMITED THROUGH ITS BRANCH MANAGER, OFFICE AT THENKASI ROAD, RAJAPALAYAM CITY, RAJAPALAYAM TALUK, VIRUDHUNAGAR DISTRICT Vs. PANCHAVARNAM

JUDGEMENT

(1.) The appellant/Oriental Insurance Company has filed the present C.M.A(MD)No.588 of 2016, challenging the award passed in MCOP.No. 24 of 2012, dated 19.06.2015, on the file of the Motor Accident Claims Tribunal-cum-Sub Court, Sankarankovil.

(2.) It is a case of an injury caused in an accident took place on 05.04.2012 around 9.00 a.m. near Paraipatti Hindu Middle School. The injured victim has filed an application seeking compensation before the Tribunal. Considering the facts and circumstances of the case, the Tribunal awarded Rs.69,000/- as compensation and further ordered for pay and recovery.

(3.) The Tribunal has directed the Insurance Company to pay the compensation and recover the same from the owner of the vehicle, since the claimants are gratuitous passengers.