BRANCH MANAGER Vs. HARIHARAN

JUDGEMENT

(1.) The captioned CMA is filed against the order dtd. 12/11/2024 on the file of the Additional Motor Accident Claims Tribunal, Pondicherry, in M.C.O.P. No.141 of 2024.

(2.) The Insurance Company has come up with this appeal. The appellant challenges the award of compensation and the liability fixed upon them.

(3.) The case of the 1st respondent/ claimant is that, on 29/9/2023 at about 2.30 p.m, when the 1strespondent/claimant was riding his Honda Dio motorcycle bearing Reg.No. PY 01 VB 8350 along with his relative namely Selvarani, w/o Muthu and Sharmila D/o Muthu at Pondicherry - Cuddalore main road near Sasi Hotel, Reddychavady, towards north to south direction. At the same time, on the same main road, in front of the petitioner's motorcycle, the driver of the 2nd respondent's vehicle Maruti Suzuki car bearing Registration No.TN-38-AW-6009,drove in a very rash and negligent manner without hooting horn and suddenly turned towards west and dashed against the petitioner's motorcylce.