NEW INDIA ASSURANCE CO. LTD. Vs. D.RAMKUMAR

JUDGEMENT

(1.) Heard the learned counsel for the appellant/Insurance Company and the learned counsel appearing for the 1st respondent/claimant.

(2.) Challenging the quantum of compensation awarded by the Motor Accidents Claims Tribunal (V Court of Small Causes), Chennai, by its judgment dated 20.07.2005 in M.C.O.P.No.3993 of 2009, the Insurance Company has come up with the present appeal.

(3.) In an accident which occurred on 17.04.2009, about 10.00 a.m., when the claimant was travelling in a Car bearing Registration No.TN-09 AV 9804 near Kolambakkam, Karpagavinayagar Engineering College, GT Padalam, P.S. Line proceeding towards Villupuram, a Lorry bearing Registration No.TN 28 4455 proceeding in front of the Car driven by its driver in a rash and negligent manner in a great speed, suddenly turned and hit the claimant's car, thereby resulting in grievous injuries to the claimant. For the injuries sustained, the claimant filed a Claim Petition before the Tribunal seeking a sum of Rs.25,00,000/- as compensation. The owner of the Lorry, who is the 2nd respondent herein remained exparte before the Tribunal. Disputing the manner of accident and contending that the compensation claimed is too high, the appellant Insurance Company resisted the Claim Petition.