RELIANCE GENERAL INSURANCE CO. LTD. Vs. D. MUTHU

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been directed against the award dated 30.01.2017, passed in M.C.O.P. No. 3041 of 2014, by the Motor Accidents Claims Tribunal, Chennai.

(2.) The first respondent herein, as petitioner, has filed M.C.O.P. No. 3041 of 2014, on the file of the Motor Accidents Claims Tribunal, praying to pass an award to the tune of Rs. 16 lakhs; wherein, the present appellant has been shown as second respondent.

(3.) The main averments made in the petition are that on 06.05.2014, at about 14.00 hours, the petitioner has driven his motorcycle bearing Registration No. TN-22-BX-9732, on Velachery Erikarai Road from West to East. At that time, a Tavera car bearing Registration No. TN-22-BD-9571 has been driven from North to South in rash and negligent manner without following traffic rules and dashed against the motorcycle of the petitioner and thereby caused multiple injuries. The first respondent is the owner of the vehicle and the same has been insured with the second respondent. Under such circumstances, the present petition has been filed for getting the relief sought therein.