NEW INDIA INSURANCE CO LTD Vs. L SUNDERARAJAN

JUDGEMENT

(1.) INSURANCE Company has filed this appeal aggrieved over the award, made in m. A. C. T. O. P. No. 2219 of 1998, on the file of motor Accident Claims Tribunal (IV Judge, court of Small Causes), Chennai, awarding a sum of Rs. 30,300 for the injuries sustained by first respondent.

(2.) WHEN t his matter came up for hearing on two occasions thee was no representation for the respondents. Hence, the matter was directed to be posted today for orders.

(3.) CLAIMANT-FIRST respondent herein, lodged a complaint with regard to the accident. He had stated therein that on 17-10-1997 at about 8. 15 a. m. , while he was going on a sunny scooter, bearing registration No. TN 09 X 7209 with his daughter-in-law as a pillion rider along M. M. D. A. Colony in arumbakkam, a van, bearing registration No. TSL 3507, driven by its driver in a rash and negligent manner, came from behind and dashed against the said two-wheeler, causing injuries to the duo.