UNITED INDIA INSURANCE COMPANY LIMITED Vs. R PANDIARAJAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed to set aside the judgment and decree passed in M.C.O.P.No.371 of 2014 dated 25.01.2017 on the file of the Motor Accidents Claims Tribunal, Special Sub Court for MCOP Cases, Madurai.

(2.) The appellant is the second respondent in M.C.O.P.No.371 of 2014. The first respondent filed the said claim petition, claiming a sum of Rs. 5,00,000/- (Rupees Five Lakhs Only) as compensation for the injuries sustained by him in the accident that occurred on 14.02012 against the appellant and the second respondent.

(3.) According to the first respondent, due to rash and negligent driving by the second respondent, the accident occurred and he sustained injuries and filed claim petition against the appellant and the second respondent.