NATIONAL INSURANCE COMPANY LTD Vs. ARUL

JUDGEMENT

(1.) The 1st Respondent-Claimant herein a mechanic aged about 18 years at the time of accident on 10.12.2003 suffered injuries from an accident while riding a motorcycle.

(2.) It has been stated that a speeding Mini Door Auto Carriage belonging to the 2nd Respondent coming from the opposite direction collided with motor cycle driven by the 1st Respondent-claimant and injured him.

(3.) The 1st Respondent Claimant was hospitalised and subjected to prolonged treatment from the injuries to his body on account of the said accident. The medical records indicate that the 1st Respondent-Claimant suffered 35% disability. Details of injury in the claim petition are as follows:- - Fracture of laternal end of left