THE BRANCH MANAGER Vs. M. SENTHILKUMAR AND MANIKANDAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant/Oriental Insurance Co., Ltd., against the award and decree made in M.C.O.P.No.155 of 2014 dated 12.01.2016 on the file of the Motor Accident Claims Tribunal cum Additional Subordinate Court, Karur.

(2.) The brief facts of the case are as follows:

(3.) In the above said accident, one Rajendran, who was riding as a pillion rider was sustained multiple grievous injuries. Due to the said injuries, he was not able to work as he was doing earlier. He was earning a sum of Rs.20,000/- by doing agriculture work and finance work. Hence, he claimed a sum of Rs.10,00,000/-as compensation before the Tribunal by filing a petition in M.C.O.P.No.183 of 2014 and the Tribunal also after considering the oral and documentary evidences available on record, awarded a sum of Rs.2,16,000/- and directed the Insurance Company to pay the same. On appeal, the award of the Tribunal was confirmed by this Court in C.M.A.(MD)No.1470 of 2016.