BRANCH MANAGER, ROYAL SUNDARAM INSURANCE Vs. PRADEEP

JUDGEMENT

(1.) This Appeal is directed against the Award dtd. 19/8/2025 made in M.C.O.P No.366 of 2023 on the file of the Motor Accident Claims Tribunal, Principal Subordinate Judge, Puducherry.

(2.) Shortly stated, on 3/12/2022 at about 03.00 p.m., when the 1st respondent / petitioner was riding his Bajaj Discover motorcycle bearing Registration No.PY-01-BZ-0371 from Sedarapet to Villianur, opposite to Kamalambal Marriage Hall, a TVS Star City two wheeler bearing Registration No,PY-01-CH-3115, belongs to the 2nd respondent herein, ridden by its rider in a rash and negligent manner dashed behind the petitioner's vehicle, due to which, the petitioner sustained injuries all over his body and was immediately taken to Venkateswara Medical College and Hospital, Ariyur, Puducherry.

(3.) The 1st respondent / petitioner filed the above MCOP claiming compensation of Rs.50,00,000.00 for the injuries sustained by him in the said accident.