JAYACHANDRAN Vs. K A SWAMY

JUDGEMENT

(1.) THE above appeal is directed against order dated 9.3.1990 made in MACTOP No.376 of 1986 on the file of the Motor Accident Claims Tribunal, (II Additional Sub Judge), Chengalpet.

(2.) ON 8.3.1983, at about 8.30 pm, when the appellant was supervising the loading of milk in Ambattur Milk Dairy, the lorry bearing registration No.TNJ 967, driven in negligent manner, dashed the appellant and ran over on his right leg, due to which his right leg was fractured. He claimed a compensation of Rs.65,000/-.

(3.) WHEN the matter is taken up for hearing, the learned counsel for the second respondent Insurance Company fairly submits that in view of the decision in United India Insurance Co. Ltd. v. Parvathi and Others (1999 TLNJ 144), the insurance company is liable to pay compensation.